SHALU AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) The prayer in the first petition under Article 226 of the Constitution of India is to call for the records and proceedings pertaining to an order dated 9th October 2012 passed in C.C.No.410/SW/2012 filed by the respondent No.2 and the subsequent F.I.R. No.311 of 2012 registered by the respondent No.1 and thereafter quash and set aside the order and F.I.R. No.311 of 2012.

(3.) The three petitioners before us are the original accused Nos. 1 to 3. The first respondent is Inspector of Police, Juhu Police Station. The second respondent is original informer/ complainant. A complaint was lodged by the second respondent in the Court of Metropolitan Magistrate, 10th Court, Andheri, Mumbai alleging that the petitioner No.1 is married to the son of respondent No.2 on 2nd October 2006. The petitioner Nos. 2 and 3 are the brothers of petitioner No.1. All of them reside in Ludhiana in the State of Punjab.