VAIBHAV VINOD GOYAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicants are challenging registration of the first information report vide Crime No. 1082/2021 filed against them by non-applicant no.2 with non-applicant no.1 - Police Station, Khadan, Akola for the offence punishable under Ss. 498-A, 504, 506 read with Sec. 34 of the Indian Penal Code.

(3.) The first information report in question came to be registered against the applicants with accusation that the applicants have physically and mentally harassed the non-applicant no.2 on the ground of non-payment of dowry. The applicants have, therefore, challenged registration of the first information report by filing the present application.