BALASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the sides, heard finally at admission stage.

(2.) The applicants are seeking relief of quashing of First Information Report vide C.R. No. 564/2019 registered against the applicants with Railway Station Police Station, Aurangabad and consequent filing of charge sheet vide proceedings of R.C.C. No. 142/2020 for the offence punishable under sec. 306 read with sec. 34 of the Indian Penal Code.

(3.) Anjanabai Asaram Ingle is resident of Rahul Nagar, Near Railway Flyover, Jalna. Kailas (since deceased) was her son and Ashabai is her daughter-in-law. On 21/10/2019, there was quarrel between her son Kailas and daughter-in-law Ashabai and that quarrel was further aggravated. Kailas assaulted his wife Ashabai and in the said incident, Ashabai sustained head injury. Ashabai was admitted in the Deepak Hospital at Jalna. The complaint to that effect came to be lodged at Kadim Jalna Police Station, Jalna. The applicants alleged to have threatened Kailas.