NIKHEELCHANDRA ANIL ZODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With consent, heard finally at the admission stage. These two writ petitions are heard together since both are based on same cause of action and are therefore disposed of by common order. Writ Petition No.2762 of 2023 is filed by the Petitioner-Husband seeking quashing of First Information Report (FIR) dtd. 9/7/2023 filed against him by Respondent No.1 on a complaint from Respondent No.2-Wife. Writ Petition No.2763 of 2023 is filed by the relatives being mother, brother and sister of the Petitioner in Writ Petition No.2762 of 2023 praying for quashing of the very same FIR filed against them.

(2.) Facts relating to Writ Petition No.2762 of 2023 are discussed for adjudication of the issue raised before the Court.

(3.) Narrative of relevant events:-