MOHAMMAD MUDDASSAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed under Sec. 482 of the Code of Criminal Procedure initially for quashing the FIR vide Crime No.145 of 2023 dtd. 24/7/2023 registered with Sillod City Police Station, District Aurangabad for the offences punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of Indian Penal Code and during pendency when charge-sheet is filed it is for quashment of proceedings bearing R.C.C. No.350 of 2023 pending before the learned Judicial Magistrate First Class, Sillod, District Aurangabad.

(2.) Heard learned Advocate Ms. Pooja S. Ingle holding for learned Advocate Mr. S. J. Salunke for the applicants, learned APP Mr. N. R. Dayama for respondent No.1/State and learned Advocate Mr. A. L. Kanade for respondent No.2. In order to cut short it can be said that all the Advocates have made submissions in support of their respective contentions.

(3.) It is not in dispute that respondent No.2 got married to applicant No.1 on 24/6/2022 as per Muslim rites. She states that she was treated properly for about three months. Applicant No.1 is the husband of the informant, applicant Nos.2 and 3 are the parents of applicant No.1, applicant No.4 is the brother and applicant No.5 is married sister of applicant No.1. Applicant No.6 is the husband of applicant No.5 and applicant No.7 is the cousin brother of applicant No.1.