PRADEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the parties.

(2.) This is an application filed under Sec. 482 of the Criminal Procedure Code, 1973 for quashing of FIR bearing Crime No.191 of 2022 registered at Police Station, Sewali, Tq. Mantha, Dist. Jalna and the charge-sheet filed in R.C.C. No.247 of 2022 pending on the file of the Judicial Magistrate, First Class, Mantha, Dist. Jalna for the offences punishable under Sec. 498-A, 323, 504, 506 read with 34 of the Indian Penal Code, 1860 (for short, "IPC").

(3.) The learned advocate for the applicants submitted that the applicants are falsely implicated in this crime. He pointed out that the informant was residing with her husband at her parental house at Jaypur, Tq. Mantha, Dist. Jalna. Thereafter, her husband took away the motorcycle of the brother of the informant and went away to his village behind back of the informant. It is alleged that the applicants were illegally demanding household articles viz. T.V., A.C., Freeze etc. The applicants were abusing and slapping her. Applicant no.1 used to drink the liquor and used to demand the articles.