DIGAMBAR SHANKAR INGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of both the learned counsel for the respective parties.

(2.) This is an application seeking to quash FIR in Crime No.381/2022 registered with Police Station Telhara, District - Akola, for the offence punishable under Ss. 498-A, 504, 323 read with Sec. 34 of the Indian Penal Code.

(3.) Applicant No.1 is father-in-law, applicant No.2 is mother-in-law whilst applicant No.3 is sister-in-law of informant lady. It is applicants contention that the principal allegations of matrimonial harassment are against the husband who is not before this Court. It is submitted that the allegations levelled in the report are omnibus, vague and of general nature. No specific instances of harassment have been stated. Moreover, it is argued that as per informants own case, the couple separated in the year 2014 and till date, they are residing separately and therefore, there was no occasion for matrimonial harassment. According to applicants, in order to pressurize the husband all family members have been falsely implicated, therefore, it is a case for quashing of the FIR.