MOHIT RAJU CHOPRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. With the consent of the parties the matter is heard finally at the stage of admission.

(2.) By this criminal application filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicants are seeking quashment of the FIR No.0469/2024 registered with Shrirampur City Police Station dtd. 19/4/2024 for the offences punishable under Ss. 306, 498-A read with Sec. 34 of the Indian Penal Code (for short the IPC) and the consequential charge-sheet filed pursuant to the same.

(3.) Facts giving rise to filing of this Criminal Application are as follows :