MOHD. FAISAL AKBAR KAPADIA 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 petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1979 (the Code) is fled to quash and set aside the proceeding in C.C. No.354/PW/2020 pending on the fle of learned Metropolitan Magistrate, Andheri Court, Mumbai arising out of First Information Report No. 265 of 2018 for the offences punishable under sections 498A, 406 and 506 of Indian Penal Code, 1860 (the Penal Code) registered with Oshiwara police station, Mumbai.

(3.) The marriage of respondent No. 2 was solemnized with frst informant on 15th November, 2016. It seems that the marriage was afflicted with discord. Multiple proceedings were fled, including the F.I.R No. 18 of 2018 with the allegations of cruelty, criminal misappropriation and intimidation.