NITIN DINKAR WAKODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of learned counsel appearing for the parties.

(2.) This is an application filed under Sec. 482 of the Criminal Procedure Code seeking quashing of First Information Report bearing No.581/2019, registered at Police Station Khamgaon City, District Buldhana against the applicants for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(3.) As per the averments in the application, the applicants have been arrayed as accused in the said crime which is registered on the basis of complaint lodged by non-applicant No.2 alleging therein that she got married with applicant No.1 on 13/1/2019 and thereafter started residing with applicants at Ambarnath, District Thane. The applicant No.1 is the husband, while applicant Nos.2 and 3 are the father-in-law and mother-in-law respectively of the applicant No.2. It is further alleged in the First Information Report that at the time of marriage father of the non-applicant No.2 gave an amount to the tune of Rs.71,000.00 as "Var-dakshina" to the applicant No.1 along with golden chain and other ornaments. It is further alleged in the First Information Report that the non- applicant No.2 was treated well for 7 to 8 days, but the marriage between the applicant No.1 and the non-applicant No.2 did not consummate since the husband was used to be high after consuming certain medicines.