SANJAY NANDKISHORE JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri C.J.Dhumane for applicants, learned counsel Shri M.V.Rai for non-applicant No.2, and learned Additional Public Prosecutor Shri S.M.Ghodeswar for the State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for respective parties.

(2.) By this application, under Sec. 482 of the Code of Criminal Procedure, applicants challenge registration of First Information Report No.805/2016 registered with Wadgaon Road Police Station, Yavatmal for offences punishable under Ss. 498-A and 323 read with Sec. 34 of the Indian Penal Code and consequent proceeding bearing Regular Criminal Case No.304/2017 pending before learned 6th Judicial Magistrate First Class at Yavatmal.

(3.) Non-applicant No.2 lodged the First Information Report against applicants with allegations that applicants mentally and physically harassed and assaulted her.