ANURAG DHANRAJ MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri U.Y.Sonkusare for applicants and learned Additional Public Prosecutor Shri S.S.Doifode for the State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for parties.

(2.) By this application, under Sec. 482 of the Code of Criminal Procedure, applicants challenge registration of First Information Report No.144/2021 registered with Gondia City Police Station, Gondia for offence punishable under Sec. 498A read with Sec. 34 of the Indian Penal Code.

(3.) The First Information Report came to be registered against applicants with allegations that applicants mentally tortured non-applicant No.2 and, therefore, applicants are challenging the First Information Report.