DHIRAJ VIJAYKUMAR MAKHIJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner in Criminal Writ Petition No. 498 of 2023 seeks quashing of C.R.No. I-312 of 2014 registered at Vithalwadi Police Station, Ulhasnagar for offenses punishable under Ss. 498A, 406, 323, 504 read with Sec. 34 of the Indian Penal Code, 1860 dated 26 th November 2014.

(2.) The Petitioners in Writ Petition No.4597 of 2022 seek quashing of criminal proceedings bearing R.C.C. No.361 of 2015 pending on file of the Judicial Magistrate First Class, Ulhasnagar at Ulhasnagar for offenses punishable under Ss. 498A, 406, 323, 504 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) During the pendency of the criminal proceedings, certain developments took place having material bearing on the merits of the present proceedings. The Respondent No.2-complainant and the Petitioner No.1-husband in the 1stwrit petition filed a Petition for divorce by mutual consent under Sec. 13(B) of the Hindu Marriage Act, 1955 in the Court of the Civil Judge Senior Division, ("CJSD") Kalyan, being Marriage Petition No.704 of 2014. vide judgment and order dtd. 21/6/2017, the CJSD, Kalyan dissolved the marriage between the parties by a decree of divorce.