DIPESH VILAS SHINGASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the petitioner states that during the pendency of the petition the charge-sheet has been filed and the same has been registered as RCC No. 328 of 2022, pending on the file of 2nd Joint JMFC Shahapur, District Thane. He seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith.

(2.) This is an application under Sec. 482 of Code of Criminal Procedure to quash RCC No. 328 of 2022 pending on the file of 2nd Joint JMFC Shahapur, District Thane, arising from Crime No. 174 of 2022 registered with Kinhavali Police Station for offences under Sec. 498-A, 504, 506 r/w 34 of the Indian Penal Code.

(3.) The marriage of respondent No. 2 and applicant No. 1 was solemnized on 26/4/2021. The matrimonial dispute between the parties led to filing of the First Information Report dtd. 1/9/2022 against the husband and his family members alleging demand for dowry and cruelty. The respondent No. 2 had also filed DV proceedings (PWDVA/15/2022) before the JMFC Shahapur.