YASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application filed under Sec. 482 of the Code of Criminal Procedure, the applicants are praying for quashing and setting aside of the F.I.R. bearing No. 381/2020 registered at Vajirabad Police Station, Nanded for the offences punishable under Ss. 498A, 323, 504 r/w 34 of the Indian Penal Code and the consequent R.C.C. No. 298/2022 pending before learned Chief Judicial Magistrate, Nanded.

(2.) 1] It is the case of respondent no. 2 in the FIR that the marriage between respondent no. 2 and applicant no. 1 was solemnized on 28/2/2017 at Aurangabad. They have a son, namely, Ayansh, from the said wedlock.

(3.) 1] The applicants have stated in the Criminal Application that they live in a joint family. Applicant no. 2 has completed his M.M.A. after B.E. After the marriage of applicant no. 1 with respondent no. 2, they have been to Mauritius for honeymoon. On 28/3/2018, respondent no. 2 left the company of applicant no. 1 without the consent of the applicants and on 18/11/2018, she gave birth to a baby boy, namely, Ayansh.