SAEED ASLAM KURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 challenging FIR No.0132 of 2023 registered with Loni Police Station, District Ahmednagar on 4/3/2023 under Ss. 498-A, 323, 504, 506 r/w. Sec. 34 of the Indian Penal Code, 1860.

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

(3.) The marriage of respondent No.2 with applicant No.1 was solemnized on 23/4/2018. The couple is blessed with a child, namely, Umar, who was born on 19/11/2019. Respondent No.2 is residing at her parental house since 13/8/2022.