NIHAR ASHOK SARTHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this application, the applicants are seeking quashment of Regular Criminal Case No.84/2021 pending on the file of learned Judicial Magistrate, First Class, Narkhed, District-Nagpur arising out of Chargesheet No.45/2021 dated 0308.2021 and Crime No.35/2021 for commission of offence under Ss. 498-A and 406 r/w 34 of the Indian Penal Code registered with Police Station, Narkhed, District-Nagpur.

(3.) In short, the case of the prosecution is that on 11/2/2021, Swapnil Shankarrao Narnaware, who is the brother of Yogita, lodged a police complaint on her behalf, alleging that after the marriage of his sister with applicant no.1 on 19/6/2016, for initial days, the applicants had given good treatment to his sister. However, thereafter there was continuous demand of gold articles from applicant and his family. All those demands were satisfied time to time by the family members of the complainant.