PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant no.1 in Criminal Application No.949/2023 has taken out an application seeking transposition of applicant no.2 therein, as non-applicant no.2. Prayer granted. Necessary amendment be carried out forthwith. Criminal Application for transposition is accordingly disposed of. ... Heard. Admit. By consent of the learned Counsel for the parties, Criminal Applications are taken up for final disposal.

(2.) Both applications are seeking the same relief of quashing the first information report bearing Crime No.58/2020 registered with Nandura Police Station, District Buldhana for the offence punishable under Ss. 498-A, 323, 506 read with Sec. 34 of the Indian Penal Code and also related charge sheet No.103/2020 dtd. 4/9/2020.

(3.) Applicants in Criminal Application No.147/2023 are parents-in-law and brother-in-law, whilst sole applicant in Criminal Application No.949/2023 is husband of the non-applicant no.2 - informant/lady. The couple got married on 7/7/2003 and lived together for a period of near about 17 years. They have no issue from the wedlock, however, differences arose and because of which non-applicant no.2 - wife has filed a report alleging matrimonial harassment. Some other proceedings are also pending in between the couple.