NARENDRA Vs. STATE OF MAHARASTHRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of parties, heard finally.

(3.) By this present application, the applicants are seeking quashment of Regular Criminal Case No. 68/2022 (charge-sheet No.45/2022) pending before the learned Judicial Magistrate First Class, Chimur, Dist. Chandrapur arising out of First Information Report ('FIR') bearing Crime No.188/2022, dtd. 13/6/2022 registered with Police Station Chimur, Dist. Chandrapur for the offence punishable under Sec. 498-A, read with Sec. 34 of the Indian Penal Code ('IPC'). The applicant No.1 is husband, applicant No.2 is mother-in-law and applicant No.3 is father-in-law of non-applicant No.2, whereas applicant No-4 is the friend of applicant No.1.