VRUSHALI JAYESH KORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure to quash the First Information Report in Crime No. 355/2020 dtd. 12/11/2019 registered with Ramanand Police Station, Dist. Jalgaon and consequent criminal proceeding being RCC No. 66/2021 pending on the file of learned Judicial Magistrate First Class, Jalgaon, for offences punishable under Ss. 498A, 323, 504, 406, 506 read with Sec. 34 of the Penal Code, 1860 and Sec. 3 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the applicant, learned APP for the State and learned counsel for respondent No. 2. We have perused the record and considered the submissions advanced by learned counsel for the respective parties.

(3.) The scope and power of the High Court to quash the First Information Report or criminal proceedings under Sec. 482 of the Code of Criminal Procedure is well settled.