ARCHANA VINOD THAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this application, applicants who are relatives/in-laws of non-applicant no.2 seeks quashment of criminal proceeding registered against them as Regular Criminal Case No.53/2023 before Judicial Magistrate First Class, Arni, District Yavatmal for offences punishable under Ss. 498-A, 504 and 506 read with Sec. 34 of Indian Penal Code on the police complaint of non-applicant no.2.

(3.) It is the submission of applicants, that they being relatives of husband of non-applicant no.2, are roped in the alleged offence in absence of any material against them. According to applicants, no offence is made out against them on the basis of allegation made by non-applicant no.2. Hence, they prayed to quash and set aside the criminal proceeding pending against them.