NASIR RAHIM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant has invoked the inherent powers of this Court under Sec. 482 of the Criminal Procedure Code (for short 'Cr.P.C. ' ) challenging the criminal proceedings in R.C.C. No.53 of 2022 pending before the Court of learned Judicial Magistrate First Class, Pen, District Raigad.

(2.) The First Information Report (for short 'FIR ') dtd. 2/1/2022 was registered at the instance of Respondent No.2 with Nagothane Police Station, District Raigad vide C.R. No.3 of 2022 for offences under Ss. 498-A, 406, 323, 377, 504 and 506 read with Sec. 34 of the Indian Penal Code (for short 'IPC ' ).

(3.) The case of the prosecution as appears from the FIR lodged by Respondent No.2 is that, the Applicant is father-in-law of Respondent No.2.