DHANRAJ RAMJI CHAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure for quashing First Information Report vide C.R. No.389/2020 registered at Bhagyanagar Police Station, Nanded for the offence punishable under Ss. 498A, 323, 504, 506 r/w 34 of the Indian Penal Code.

(2.) FACTS : -

(3.) Heard Mr. P. M. Nagargoje, learned counsel for the applicants, Mr. R. V. Dasalkar, learned APP for respondent no. 1 / State and Mr. H. D. More for respondent no. 2.