NARAYAN EKNATH DEVKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By order dtd. 15/12/2020, notice was issued to Respondents for final disposal of the Criminal Application. After service, the Respondent No.2 (wife) appeared through her counsel. Matter was accordingly heard finally on 25/7/2022, when oral submissions were made by all the parties.

(2.) By the present application, the applicants are praying for quashing and setting aside the FIR bearing No. 0496 of 2020 registered at Georai Police Station, District Beed, registered under Ss. 498-A, 323, 504, 506 r/w. 34 of IPC.

(3.) Before mentioning the disputed facts, which gave rise to filing the present Criminal Application; few undisputed facts are that the respondent No.2(wife)and Applicant No. 1 (husband) got married on 25/1/2019, at Gadhi, Tq, Georai, Dist. Beed. After marriage, the respondent No. 2 and applicant No. 1 were residing at native place, i.e. Dimakhwadi, Tq. Georai, Dist. Beed, for about 10 to 12 months. After the post marriage ceremonies were over, applicant No. 1 and respondent No. 2 started residing at Bhausaheb Nagar, Niphad Sugar Factory. The applicant No. 3 (father of applicant No. 1) had purchased one flat at Siddhkunj, Sawarkar Nagar, Satpur, Tq. and Dist. Nashik. The applicant No. 1 alongwith his wife shifted to that flat, and started residing separately.