RATNABAI KADUBA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present criminal application is filed under Sec. 482 of the Code of Criminal Procedure, inter alia praying to quash F.I.R. No.74/2023 dtd. 26/1/2023 registered with the Police Station, Newasa, Dist. Ahmednagar, for offences punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of the Indian Penal Code along with Regular Criminal Case No.143/2023 pending on the file of learned Judicial Magistrate, First Class, Newasa.

(2.) Respondent No.2 is the informant. The applicants are related to respondent No.2 as under :-

(3.) The contents of F.I.R. lodged by Respondent No.2 are as under :-