MAROTI DIGAMBAR AMBEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants have filed the present application under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), inter alia, praying that F.I.R. No.106/2023 registered against them with Police Station, Naigaon, Dist. Nanded on 2/8/2023, for the offences punishable under Ss. 498-A, 323, 504 read with Sec. 34 of the Indian Penal Code (I.P.C.) and Final Report/Charge-Sheet dtd. 5/9/2023 bearing No.52/2023 and Regular Criminal Case No.89/2023 registered pursuant thereto, which is pending on the file of learned Judicial Magistrate, First Class, Naigaon be quashed.

(2.) The Applicants are related to Respondent No.2 - Informant as under :-

(3.) Before adverting to merits of the matter, we may record that the present application was rejected qua Applicant Nos.1 and 2, vide order dtd. 15/4/2024. Simultaneously, notice was issued in the proceeding qua Applicant Nos.3 to 8.