ABHISHEK RAJESH GODAMBE 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, 1973 (the Code) is preferred to quash and set aside the frst information report No. 49 of 2019 registered at Kasarwadavali police station, Thane for the offences punishable under sections 406, 498A read with 34 of Indian Penal Code, 1860 at the instance of respondent No. 2 - first informant.

(3.) The marriage of the petitioner No. 1 was solemnized with respondent No. 2 on 3rd June, 2017. The petitioner Nos. 2 to 4 are the relatives of petitioner No. 1. The marriage was afficted with discord. As the dispute escalated, the respondent No. 2 lodged report against the petitioners at Kasarwadvali polie station for allegedly subjecting her to cruelty in order to coerce her to meet an unlawful demand of property and also for criminal breach of trust leading to C.R. No. 49 of 2019, for the aforesaid offences.