VAISHALI SHOBHAN SHAHARE Vs. SHOBHAN SHANKAR SHAHARE

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of learned Counsel for the respective parties.

(3.) This is an application filed under Sec. 341 of the Cr.PC with a prayer to quash and set aside the common judgment and order dtd. 1/2/2018 passed by the Family Court No.3, Nagpur to the extent of Clause 5, whereby the Family Court directed the Registrar of Family Court, Nagpur to file a complaint on its behalf under Sec. 340 of the Cr.P.C. against the appellant for giving false evidence.