ANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mrs.Manju Ghatode for applicants, learned counsel Shri N.Meshram for non-applicant No.2, and learned Additional Public Prosecutor Shri T.A.Mirza for non-applicant No.1/State. Rule. Rule made returnable forthwith and heard finally.

(2.) The applicants have preferred this application under Sec. 482 of the Code of Criminal Procedure for quashing First Information Report No.586/2018 registered with Nandanwan Police Station, District Nagpur for offences punishable under Sec. 498-A read with Sec. 34 of the Indian Penal Code and under Sec. 3 of the Dowry Prohibition Act. After investigation, chargesheet was also filed and applicants had prayed for quashment of the said charge-sheet.

(3.) Non-applicant No.2 - Sou.Priti w/o Anand Dekate had lodged report against applicants on an allegation that her marriage is solemnized with applicant No.1 Anand s/o Devendra Dekate and applicant Nos.2 to 4 are her in-laws. After marriage, she was ill-treated by demanding amount for purchasing a flat and construction of a plot. On the basis of the said report, police registered the offence.