SHASHIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the learned counsel for the parties with consent at the stage of admission itself.

(2.) The petitioners are praying for quashing of the First Information Report No.58/2022, dtd. 24/1/2022, registered at Awadhootwadi Police Station, District - Yavatmal, at the instance of respondent No.2, for the offences punishable under Ss. 498-A read with Sec. 34 of the Indian Penal Code.

(3.) Petitioner No.1 is the husband of respondent No.2. Petitioner No.2 is the mother of petitioner No.1. Petitioner No.3 is the brother of petitioner No.1. Petitioner No.4 is the wife of the petitioner No.3. Petitioner Nos.5, 6, 8 & 9 are the sisters of petitioner No.1 and petitioner No.7 is the husband of the petitioner No.6. All the petitioners are residing separately as per the addresses mentioned in the cause title.