PRAVIN S/O. SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally, with the consent of the learned counsel, appearing for the parties.

(2.) The applicant seeks to quash the charge sheet/criminal proceedings bearing R.C.C. No.1177/2023 pending before the learned A.C.J.M. Nagpur under Ss. 498-A, 323, 504, and 506 read with 34 of the Indian Penal Code.

(3.) The marriage of applicant No.1 Pravin and non-applicant No.2 Ashwini was solemnized on 23/04/2014 as per the rites, rituals, and customs prevailing in their community at Nagpur. They have a son aged about 08 years from the said wedlock, who is in the custody of the non-applicant No.2 - Ashwini. Applicant No.1 is the husband, applicant No.2 is the mother-in-law, and Applicant No.3 is the brotherin-law. Applicants No. 4 to 7 are cousin-in-laws of non-applicant No.2. Applicants No.1 to 3 reside with non-applicant No.2 at Renuka Apartment, Nagpur. The applicants, No.4 to 7, were living separately.