PANKAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this joint application under Sec. 482 of the Code of Criminal Procedure, the applicant nos.1 to 7 are challenging registration of the first information report vide Crime No. 14/2020, dtd. 17/1/2020 filed against them by applicant no.8 with non-applicant - Police Station, Wathoda, Nagpur for the offence punishable under Ss. 498-A, 294, 323 and 506 of the Indian Penal Code and consequent charge-sheet bearing No. 53/2020 dtd. 24/9/2020 and criminal case bearing Regular Criminal Case No. 2067/2020 pending before the learned Judicial Magistrate, First Class, Nagpur.

(3.) The first information report in question came to be registered against the applicant nos.1 to 7 with accusation that they have physically and mentally harassed applicant no.8 for non-payment of dowry. The investigating agency after completion of the investigation filed the charge-sheet against applicant nos.1 to 7.