ASHISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and taken up for final hearing with the consent of respective learned counsel for the parties.

(2.) By the present application filed by the applicants under Sections 482 and 483 of the Code of Criminal Procedure, the applicants prayed that the first information report and further proceedings of C. R. No. 78 of 2010, registered at Shahada police station under Sections 498A, 323, 504, 506 r/w 34 of the Indian Penal Code, lodged by respondent no. 2 against them, be quashed and set aside.

(3.) Alternatively, the applicants prayed that respondent no. 1 police station officer, Shahada police station be directed to transfer the first information report and papers of C. R. No. 78 of 2010 registered against the applicants at the instance of respondent no. 2 for the offences punishable under Sections 498A, 323, 504, 506 r/w 34 of the Indian Penal Code to Mukundwadi police station, Aurangabad.