PRACHI DANGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners in all these Petitions are arraigned as accused in First Information Report No.1482 of 2020 (for short 'FIR') registered with Sahakar Nagar Police Station on 4/10/2020 for offences under Ss. 498-A, 323, 504 of Indian Penal This Order is corrected pursuant to the Speaking to Minutes of Order dtd. 8/6/2023. Code (for short ' IPC '). The FIR has been registered at the instance of Respondent No.2.

(2.) The first informant has alleged that her marriage was performed on 3/11/2019 with the Petitioner in Criminal Writ Petition No.5267 of 2021. The Petitioners in Criminal Writ Petition No.2252 of 2021 are sister-in-law and father-in-law of Respondent No.2. The Petitioner in Criminal Writ Petition No.2255 of 2021 is the mother-in-law of Respondent No.2. It is alleged that pursuant to the marriage of Respondent No.2 all the accused had subjected the Respondent No.2/complainant harassment resulting in physical and mental cruelty.

(3.) The Respondent No.2 and Petitioner in Criminal Writ Petition No.5267 of 2021, Mr. Kedar Ingale had filed the Petition before the Family Court at Pune being numbered as P.F. No.1524 of 2022 seeking divorce by mutual consent under Sec. 13(B) of Hindu Marriage Act. Consent terms were incorporated in the Petition for divorce by mutual consent. In accordance with the consent terms the Respondent No.2 had agreed for quashing the criminal proceedings initiated by her vide FIR under challenge in this Petitions with her consent. The Respondent No.2 has also filed an affidavit in all the Petitions supporting the prayer for quashing the FIR registered at her instance vide C.R. No.1482 of 2020. This Order is corrected pursuant to the Speaking to Minutes of Order dtd. 8/6/2023.