MEER AKBAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides for final disposal at the admission stage.

(2.) Applicants are seeking quashment of FIR bearing C.R. No. 96 of 2023 registered with Vedant Nagar Police Station, Taluka and District Aurangabad, under Ss. 269, 498-A read with 34 of the Indian Penal Code, consequential Charge-sheet no. 61 of 2023 and RCC No. 1670 of 2023 pending before the learned Chief Judicial Magistrate, Aurangabad.

(3.) According to the prosecution, applicant no. 1 is husband of respondent no. 2 - informant. Their marriage took place on 27/10/2022 as per Muslim rights. Applicant no. 2 is father-in-law of informant. Respondent no. 2 cohabited with applicant no. 1 from 27/10/2022 till 19/2/2023. On 19/2/2023, couple dissolved their marital ties by executing 'Khula-Nama'. Thereafter, on 19/5/2023, respondent no. 2 lodged report which is registered as impugned FIR against the applicants.