MANDAR PRAKASH LONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) This application under section 482 of the Code of Criminal Procedure (the Code) is preferred to quash and set aside C.C. No. 1673/PW/2017 pending on the fle of learned Metropolitan Magistrate, 9th Court, Bandra, Mumbai arising out of the frst information report No. 39 of 2017 registered with Mahim police station, Mumbai for the offences punishable under sections 498(A), 406, 323, 504, 506 read with 34 of Indian Penal Code, 1860 (the Penal Code) at the instance of respondent No. 3 - first informant.

(3.) The marriage of the applicant No. 1 was solemnized with respondent No. 3 on 20th December, 2015. In the wake of matrimonial discord the respondent No. 3 lodged report leading to registration of C.R. No. 39 of 2017 on 10th Februarl, 2017 for the offences punishable under sections 498(A), 406, 323, 504, 506 read with 34 of the Penal Code against her husband; the applicant No. 1, mother-in-law; the applicant No. 2 and father in law Mr. Prakash Lonkar, who passed away.