CHETANKUMAR VILAS JAIN Vs. STATE OF GOA

JUDGEMENT

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

(2.) This Criminal Writ Petition invokes our jurisdiction under Article 226 of the Constitution of India as also our inherent powers under Sec. 482 of the Code of Criminal Procedure 1973. The petition seeks the quashing of a First Information Report bearing No.8/22 dtd. 19/9/2022 filed by the Respondent No.3 before the Women's Police Station, North Goa alleging an offence committed by the two Petitioners under Sec. 498-A r/w Sec. 34 IPC. After the petition was filed, a Charge-Sheet/Final Report came to be filed before the Magistrate bearing No.95/23/E dated June 2023 which was also challenged after the petition was amended.

(3.) The Petitioner No.1 is the husband of the Respondent No.3 Complainant. It is not in dispute that their marriage was solemnized according to Hindu rites on 1/5/2007 at Hyderabad after which the marriage was registered at Nagpur, Maharashtra on 26/2/2020. It is also not in dispute that a son was born to the couple, who is now around 15 years old.