BALASAHEB BANSI RAUT Vs. SAVITA SHRIHARI KHETRE

JUDGEMENT

(1.) Heard. Rule was issued on 30th June, 2006. Stay to the prosecution to the extent of original accused No. 7 (petitioner) was granted. Mr. Bora informs, prosecution against rest of the accused has turned into acquittal, however, he has no certified copy of order. Learned counsel for original complainant does not dispute this position.

(2.) Irrespective of such acquittal, perusal of F.I.R. of the victim demonstrates that sweeping allegations are made against the petitioner who is maternal father-in-law of the complainant. He resides independently at Nalwandi, Tq. Georai, away from the residence of her husband. In the result, F.I.R. to the extent of applicant - Balasaheb is quashed and set aside. Rule is made absolute.