SUKESHINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the name of Applicant No. 1. Rule. Rule made returnable forthwith and heard finally, by consent.

(2.) The Applicants seek to quash first information report in Crime No. 50 of 2013, registered at Beed City Police Station, Beed, for the offence punishable under Section 498-A, 313, 323, 504, 506 read with 34 of the Indian Penal Code.

(3.) The Applicant No. 4 - Rahul Satwaji Dhaieje, was married to Respondent No. 2 - Archana Rahul Dhaieje, on 1st May 2012. The Respondent No. 2 wife filed complaint, wherein allegations were made against the Applicants.