VINOD DIGAMBAR NARWADE 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 way of present application, the applicants seeks to quash and set aside the Regular Criminal Case No. 290 of 2024 pending on the file of Chief Judicial Magistrate, Washim arising out of First Information Report dtd. 10/8/2021 registered vide Crime No. 1211 of 2021 with Police Station, Washim and charge-sheet dtd. 16/7/2024 for the offence punishable under Ss. 498-A, 504, 506, 323, 294 read with Sec. 34 of the Indian Penal Code.

(3.) On 10/8/2021, non-applicant no.2 lodged the complaint to the Police Station Washim against the present applicants by alleging that out of matrimonial discord she has suffered ill-treatment at the hands of applicants. Accordingly, vide Crime No. 1211 of 2021, the offences under Ss. 498-A, 504, 506, 323, 294 read with Sec. 34 of the Indian Penal Code were registered and consequently Regular Criminal Case No. 290 of 2024 is pending before the Chief Judicial Magistrate, Washim.