GOPALSING DEVICHAND DHAVALIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application, under Sec. 482 of Code of Criminal Procedure, has been filed for quashment of First Information Report ('F.I.R.'), being Crime No. 290 of 2022 registered with Tembhurni Police Station, Dist. Jalna for the offences punishable under Sec. 498-A, 323, 504 and 506 of the Indian Penal Code (' I.P.C .') and consequential Charge-sheet No. 157 of 2022 filed before J.M.F.C., Jafrabad.

(2.) Heard.

(3.) Learned A.P.P. and learned counsel for Respondent No.2 - wife would submit that averments in the F.I.R. and statements of relations of Respondent No.2 - wife prima facie make out a case to proceed against the applicants for offence punishable under Sec. 498-A of the I.P.C. They took us through the F.I.R. and those statements to ultimately urge for rejection of the application.