KANTABAI DEVIDAS BONDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The applicants have filed this application under Sec. 482 of the Criminal Procedure Code to quash and set aside the chargesheet arising out of Crime No.0374/2022 registered by non-applicant No.1 for the offence punishable under Ss. 498-A, 377, 312 read with Sec. 34 of Indian Penal Code.

(3.) The applicant No.1 is mother-in-law, applicant Nos.2 and 5 are sister-in-laws and non-applicant Nos.3 and 4 are niece of husband of non-applicant No.2 /wife. The husband of non-applicant No.2 is not applicant in this application.