VIJAYALAXMI DINESHCHANDRA @ BALASAHEB ARAGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and with the consent of the Counsels for the parties, heard finally, at the stage of admission.

(2.) By virtue of this application under Section 482 of the Code of Criminal Procedure, 1973 ("the Code") the applicants, who are the relatives of the husband of respondent no.2 - the first informant, seek the quashment of First Informant Report No.351 of 2020 ("FIR") registered with Khadaki Police Station, Pune, for the offences punishable under Sections 498A, 323, 504, 506 read with Section 34 of the Indian Penal Code, 1860 ("the Penal Code"), at the instance of the respondent no.2 - the first informant, qua the applicants.

(3.) The background facts can be stated in brief as under: