SUNITA KUMARI AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned APP for State, who has assisted this Court.

(2.) This is application filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) for quashing the First Information Report (FIR) vide Crime No. 201/2022, registered for offences punishable under Sections 498-A, 323, 524 read with 34 of the Indian Penal Code (IPC) and under Sections 3 and 4 of Dowry Prohibition Act and also consequent charge-sheet registered as Regular Criminal Case No. 2688/2022 pending before Court of Judicial Magistrate First Class, Nagpur.

(3.) We have not yet issued any notice to the non-applicants as we would like to consider as to whether or not the applicants have any case deserving issuance of notice on merit to the non-applicants. In order to satisfy this Court on this aspect of the matter, learned counsel for the applicant has submitted his argument and also prayed for grant of stay to the criminal proceeding initiated in pursuance of chargesheet no. 183/2022, bearing R.C.C. No. 2688/2022 pending before the Court of Judicial Magistrate, First Class, M. V. Court, Nagpur. We have also heard learned APP.