ANITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This application has been moved for quashment of FIR, being Crime No.336 of 2022 registered with Shivaji Nagar Police Station, Beed, Tq. and Dist.Beed for the offence punishable under Sec. 498-A, 323, 504 read with 34 of the Indian Penal Code and consequential charge-sheet in R.C.C. No.681 of 2022.

(3.) The applicants before the Court are the sister-in-law of the informant and her husband. What can be gathered from the FIR and the police papers is that the applicants, husband of the respondent no.2 and his parents (co-accused) harassed and illtreated her for one or the other reason. She was asked to fetch Rs.30,00,000.00 for purchase of flat. The incident dtd. 29/8/2019 that allegedly took place at 11 in the morning has been highlighted.