PRAVIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for both sides as well as learned APP for the State.

(2.) This is an application for quashing the First Information Report (for short "the F.I.R.") and charge-sheet in R.C.C. No.135 of 2022, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C ."), pending before the learned Judicial Magistrate First Class, Kaij, Dist. Beed, arising out of Crime bearing No.0061 of 2022, registered with Yusuf Wadgaon Police Station, Dist. Beed, dtd. 28/4/2022, for the offences punishable under Ss. 498-A, 323 , 504 and 506 read with Sec. 34 of the Indian Penal Code, 1860 (for short "the I.P.C .")

(3.) Learned Advocate for the applicants pointed out the report dtd. 28/4/2022, in which respondent No.2/informant averred that applicant No.1 is her husband, applicant No.2 is her mother-in-law, applicant No.3 is her father-in-law, applicant No.4 is her brother-in-law and applicant No.5 is the maternal uncle of applicant No.1.