SONIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application filed under Sec. 482 of the Code of Criminal Procedure, the applicant is praying for quashing and setting aside of the R.C.C. No. 821/2019 pending before the learned Chief Judicial Magistrate, Dhule [hereinafter referred to as 'CJM, Dhule'], filed in FIR No. 344/2019, for the offences punishable under Ss. 498A, 406, 323, 504, 506 r/w 34 of the Indian Penal Code.

(2.) It is the case of respondent no. 2 in the FIR that the marriage between respondent no. 2 and Mayur Surendra Jaiswal was solemnized on 2/3/2017 at Nagpur. They have a male child, namely, Chirag, from the said wedlock.

(3.) The applicant has stated in the present Criminal Application that the applicant is the sister-in-law of respondent no. 2. She lives with her husband and children at village Patri, Tq. Saoli, Dist. Chandrapur whereas the respondent no. 2 lives with her husband at Nagpur, which is approximately 225 kms away from Patri. The FIR is maliciously instituted against the applicant with an ulterior motive for wreaking vengeance on the applicant just because she is sister-in-law of informant.