JAYASHREE MARUTI GADIWADDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been filed invoking inherent powers of this Court under Sec. 482 of the Criminal Procedure Code, 1973 [hereinafter referred to as ' Cr.P.C ' fo short] for getting the FIR vide Crime No.2246/2020 registered with Shrirampur City Police Station, Taluka Shrirampur, District Ahmednagar quash and set aside, which came to be registered for the offences punishable under Ss. 323 , 498-A , 504 and 506 of the Indian Penal Code [hereinafter referred to as ' IPC ' for short].

(2.) The applicants before this Court are the mother-in-law, father-in- law, sister-in-law and husband of sister-in-law of respondent no.2 - informant. During pendency of the application, investigation is completed and charge-sheet has been filed before the 2 nd Civil Judge, Junior Division and Judicial Magistrate First Class, Shrirampur vide RCC No.322/2021 and therefore, the amendment was sought and applicants have prayed for quashment of the entire proceedings also.

(3.) Heard the leaned Advocate appearing for the applicants, learned APP appearing for respondent no.1 and the learned Advocate for respondent no.2.