SANTOSH AMBADAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. By consent of the learned Counsel for the parties, the application is taken up for final hearing.

(2.) Applicant No.1 is the husband, and applicants Nos.2 and 4 to 7 are the sisters-in-law of deceased Vaishali. Applicant No.3 is the husband of applicant No.4. They have invoked the inherent jurisdiction of this Court under Sec. 482 of the Criminal Procedure Code (for short- ' Cr. P. C.') to quash the First Information Report (for short-"FIR") registered with Police Station Manora vide Crime No.29/2017 and filing of the Charge Sheet pursuant to the final report and Sessions Case No.15/2018 pending before the Additional Sessions Judge, Mangrulpir for the offences punishable under Ss. 498-A and 306 r/w Sec. 34 of the Indian Penal Code. (for short-"IPC ")

(3.) In brief, the facts are that -