HARDIK PRAKASH SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the parties, petition is heard finally.

(2.) The Petitioner seeks quashing of FIR No.406 of 2023 dated 1 st June 2023 registered with the Tilak Nagar Police Station, Brihanmumbai City for offences punishable under Ss. 498-A, 406, 504 and 34 of the Indian Penal Code, 1860 ('IPC'), the consequent charge-sheet and criminal proceedings bearing C.C.No.1752/PW/2023 pending before the Metropolitan Magistrate, 34th Court, Vikroli, Mumbai.

(3.) The Petitioners are the husband, father-in-law and three sisters- in-law of the Respondent No.2 ('Complainant') respectively.