RIJAYUDDIN UMAR MALIK Vs. SR. POLICE INSPECTOR

JUDGEMENT

(1.) This is an Application for quashing of the C.R.No.73 of 2023 registered with Vinoba Bhave Nagar Police Station culminating in criminal proceeding bearing C.C.No.PW/191/2024 for offences punishable under Ss. 498-A, 377, 406 and 506 read with 34 of the Indian Penal Code.

(2.) Heard Mr. Shaikh learned Advocate for Applicants, Smt. Ganapathy, learned APP for State and Mr. Khan learned counsel for Respondent No.3. With consent of the parties, the Application is decided finally at this Stage.

(3.) The Respondent No.3 was married to one Irfan. The relationship of the Applicants is mentioned with reference to Irfan.