ASHWINI KUMAR OMPRAKASH VYAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This is an application in terms of Sec. 482 of the Code of Criminal Procedure seeking to quash First Information Report in Crime 0305/2022 for the offence punishable under Sec. 498-A r/w Sec. 34 of the Indian Penal Code.

(3.) The couple got married on 11/12/2009 and is blessed with one daughter. However, during passage of time, they were unable to adjust with each other. In the result, they started to reside separately since 2017. Then the matter was patched up, however, again, they were separated from 07/11/2021. Since the lady has been allegedly harassed by her husband and in-laws, she has filed existing report with the concerned police. The police investigated the matter and filed charge sheet in the Court of concerned Magistrate. The said case bearing Regular Criminal Case No.159/2022 is presently pending on the file of Judicial Magistrate First Class, Dhamangaon Railway, Dist, Amravati. It is informed that yet, charges have not been framed in the trial.