HARSHALA VINOD AHUJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application preferred under Section 482 of the Code of Criminal Procedure ('Cr.P.C.'), the Applicant seeks quashing of C.R. No. I-60/2012 lodged with the Jawahar Police Station, Thane. The said FIR/complaint was lodged by the Respondent No.2 complainant for the alleged offence punishable under Section 302 of the Indian Penal Code ('IPC').

(2.) The facts in brief as stated in the FIR/complaint lodged by Rajesh Jawahar Ahuja, Respondent No.2 in a nutshell are stated below.

(3.) The Respondent No.2 Complainant, is the brother-in-law of the Applicant. He has stated that the Applicant was married to his elder brother Vinod Jawahar in 2004 and they had two children, Ayush aged 6 years and Lakshya aged one month and that a few months prior to the incident, his brother Vinod had moved to Shirdi with his family. On 26th November, 2012, Vinod had come to Jawahar, where he left his wife (Applicant) along with the two children and went back to Shirdi on the next day for his work.