VISHWAJEET Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application seeking to quash charge- sheet relating to Crime No. 206 of 2022 registered with Police station Gadge Nagar, District - Amravati, for the offence punishable under Ss. 498-A, 504, 506 read with Sec. 34 of the Indian Penal Code on account of inadequacy of material and absence of prima facie case to proceed further.

(3.) Learned counsel appearing for applicants took us through the various statements recorded by police during the course of investigation to impress that the entire allegations are vague, omnibus and general in nature which does not make out a triable case. Learned counsel also attracted our attention to some contradictory averments made by the informant relating to alleged occurrence of beating dtd. 4/9/2020. It is applicants' contention that since marriage the informant and her husband were residing separately at Pune and thus, there was no role of rest of the relatives of husband, who have been falsely implicated to pressurize the husband.