RAJESH HIMMAT PUNDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The applicants who are accused Nos.1 to 6 in Crime No.62/2022 registered at Police Station Akot District Akola for the offence punishable under Sec. 498 read with Sec. 34 of the Indian Penal Code have approached this Court seeking quashing of the First Information Report.

(3.) It is the contention of the learned counsel for the applicants that the First Information Report has been registered under Sec. 498 of the Indian Penal Code and this offence is not the offence of cruelty but offence of enticing or taking away or detaining with criminal intent a married woman, which offence is not at all disclosed by the allegations made in the complaint filed against the applicants.