NAKUL ASHOK GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) This is a matter relating to matrimonial dispute.

(3.) The Non-applicant No.2 is the informant and at her instance, Crime No.274/2023 dtd. 20/06/2023 came to be registered with Malegaon Police Station, Dist. Washim for the offences punishable under Ss. 498-A, 323 and 34 of the Indian Penal Code against the applicants. Applicant No.1 is the husband, Applicant No.2 is the father-in-law, Applicant No.3 is the mother-inlaw, Applicant No.4 is the brother-in-law and Applicant No.5 is the sister-in-law of the informant. In the present matter filed under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 (For short, "BNNS, 2023"), prayer is made for quashing of charge sheet and the criminal proceedings, namely RCC No.212/2023.