PUNEET Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By filing this present application under Sec. 482 of the Code of Criminal Procedure, the applicants are praying for quashing of the F.I.R. No. 185/2015 registered with Police Station Imamwada for the offences punishable under Ss. 498A, 406, 354 and 34 of the Indian Penal Code.

(3.) The marriage of the non-applicant no. 2 was performed with the applicant No. 1 on 29/06/2012. The other applicants are the relatives of the applicant No. 1. In their matrimony, discord was caused and the non-applicant no. 2 filed report against the applicants resulting into registration of crime against them.