(1.) Heard.
(2.) Admit. The application is heard finally with the consent of the learned counsel for the parties.
(3.) The applicant has filed this application for quashing of the proceedings (Regular Criminal Case No.1181 of 2020) pending before the learned Judicial Magistrate First Class, Chandrapur, arising out of Crime No.548 of 2020 for the offence punishable under Sec. 498-A of the Indian Penal Code. Non-applicant No.2 Bharti, has lodged the complaint against her husband Nitesh stating that because of the affair of her husband with the applicant he tortured her. The marriage of the non-applicant No.2 is performed with one Nilesh- accused No.1 in the year 2007. They are having one daughter out of said wed-lock. Initially, the First Information Report is registered against the husband. During the investigation, the statements are recorded. The cause of harassment by the husband was disclosed about the affair with the applicant and therefore, the name of the applicant is added and the charge-sheet is filed against the applicant.