SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for both the sides finally.

(2.) The applicants are invoking the jurisdiction under Sec. 482 of Criminal Procedure Code challenging F.I.R bearing Crime No. 0158/2023 registered with MIDC Waluj Police Station, Aurangabad Dist. Aurangabad and R.C.C No. 1074/2023 pending before Judicial Magistrate First Class, Aurangabad for offence under Sec. 498 (A), 323, 504, 507 read with Sec. 34 of IPC.

(3.) The application to the extent of applicant No. 1/husband stands withdrawn. The respondent no. 2 / wife lodged First Information Report (F.I.R) bearing Crime No. 0158/2023 with MIDC Waluj Police Station, Aurangabad against the applicants. The charge-sheet was filed. First information report is culminated into R.C.C No. 1074/2023.