VIMALBAI VISHWANATH PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are apprehending their arrest in connection with Crime No.44 of 2022 registered with Deopur Police Station, Dist. Dhule for the offences punishable under Ss. 498, 307, 323, 504, 506 read with Sec. 34 of Indian Penal Code.

(2.) It will not be out of place to mention here that the police appears to have wrongly register the offence under Sec. 498 of Indian Penal Code, which ought to have been under Sec. 498-A of Indian Penal Code taking into consideration the contents of the FIR.

(3.) Heard learned Advocate Mr. Tapank K. Sant for the applicants and learned APP Mr. A. M. Phule for the respondents - State. In order to cut short, it can be said that both of them have made submissions in support of their respective contentions.