SURESH WAMAN TAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application under Sec. 482 of Code of Criminal Procedure has been filed for quashing of the proceedings in Regular Criminal Case No. 778 of 2021 pending on the file of Judicial Magistrate First Class, Sangamner in connection with First Information Report ('F.I.R.') vide Crime No. 279 of 2021 registered with Sangamner Taluka Police Station, Dist. Ahmednagar for the offences punishable under Ss. 498-A , 323 , 504 and 506 read with Sec. 34 of the Indian Penal Code.

(2.) The applicants herein are the parents and brothers-in-law of the informant. The relief is asked mainly on the ground of the informant to have not resided in the company of the applicants for long since before lodging of the F.I.R. dtd. 22/6/2021. According to the applicants, the informant after marriage stayed only for six months at her matrimonial home and then shifted to Sangamner. Both, the informant and her husband stayed at Sangamner and Nashik. Whatever allegations/averments made in the F.I.R. are vague, details of which have not been given.

(3.) Learned counsel for the applicants made submissions consistent with the averments in the present application and ultimately urged for allowing the same.