MOBIN KHAJAMIYA SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for quashment of the First Information Report ('F.I.R.'), Crime No. 394 of 2021 registered with Kalamb Police Station, Dist. Osmanabad for the offences punishable under Ss. 498-A, 323, 504 and 506 read with Sec. 34 of the Indian Penal Code and consequential charge-sheet filed in R.C.C. No. 20 of 2022 pending on the file of J.M.F.C., Kalamb.

(2.) Criminal application has already been disposed of as withdrawn for Applicant No.1 - husband.

(3.) Learned counsel for the applicants would submit that there are general and vague allegations levelled in the F.I.R. Same is the case in the police statements of the witnesses. According to him, Applicant Nos. 3 and 4 - sisters-in-law had married long before marriage of the informant. Even Applicant No.5 - brother-in-law of the informant alongwith his wife, Applicant No.6 have been residing at his work place. As such, they have no occasion to come together to visit the matrimonial home of the informant and ill-treat her. He, therefore, urged for grant of application.