NEERAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This is an application in terms of Sec. 482 of the Code of Criminal Procedure seeking to quash FIR in Crime No.0332/2021 for the offences punishable under Ss. 498-A , 504 and 506 r/w Sec. 34 of the Indian Penal Code along with related charge sheet bearing RCC No.191/2021 pending on the file of Judicial Magistrate First Class, Akola on account of settlement.

(3.) The applicants are husband, parents-in-law and brother-in-law of informant lady. The couple got married on 15/05/2019. After initial days, there was matrimonial dispute. Therefore, on 17/02/2020, the wife started living separately. Since there was matrimonial harassment, she has lodged the report for aforesaid offence. The investigation is complete and charge sheet has been filed.