CHINTAMAN RAISINGH CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicants are challenging the registration of the First Information Report (FIR) No.210 of 2019 dtd. 15/6/2019 registered with non-applicant no.1-Police Station for the offence under Sec. 120B, 313, 377, 498A, 504 and 506 of the Indian Penal Code (hereinafter "IPC", for short).

(3.) The FIR came to be registered against the applicants with the accusations that the marriage between the accused no.1 (husband) and the complainant was performed in the year 2012. In the year 2015, the accused no.1 was promoted in service. Accused no.1 started demanding a four-wheeler and used to assault the complainant.