RAJESH BHUTANI Vs. RUCHIKA RAJESH BHUTANI

JUDGEMENT

(1.) Rule. Rule returnable forthwith. By consent, taken up for final hearing. The applicants (original accused) have filed this application u/s. 482 of Cr.P.C. seeking quashing of Criminal Case No. 1956/P.W./2005 (arising out of C.R. No. 38 of 2005 registered with Kasturba Marg Police Station, Borivali, Mumbai for offences u/s. 498(A), 406 r/w. sec. 34 of IPC, at the instance of respondent No. 1) now pending on the file of 68th Court of Metropolitan Magistrate, Borivali, Mumbai, on the grounds set out in detail in the application.

(2.) In brief the facts of the case are as follows:--

(3.) The respondent No. 1 has appeared before this Court and filed affidavit in reply and supported the case of the applicants for quashing the proceeding.