SURESH RANGNATH MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, the petitioner Nos. 1 to 6 are praying for quashing and setting aside of the FIR vide Crime No. 594/2020 registered at Pathardi Police Station, Tal. Pathardi, Dist. Ahmednagar, for the offences punishable under Sec. 498A, 313, 323, 504, 506 read with 34 of the Indian Penal Code and the Charge-sheet No. 280/2022 pending before the learned Judicial Magistrate First Class, Pathardi which culminated into R.C.C. No. 349/2022.

(2.) FACTS : -

(3.) Heard Mr. A.L. Kanade for the petitioners, Mr. A.M. Phule, learned APP for the State and Mr. P. R. Nangare for the respondent No. 2.