RAHUL RAMESH ZINGARE 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.) Present applicants who are charge-sheeted for offence punishable under Sec. 498-A, 323 and 504 of the Indian Penal Code and Sec. 4 of Dowry Prohibition Act have questioned the registration of the offence before this Court on the ground that all the allegations levelled by non-applicant no.2 are out of frustration and to entangle all family members in the web of crime. Hence it is prayed that such vexatious complaint, deserves to be quashed and set aside.

(3.) Per contra, learned Additional Public Prosecutor and non-applicant no.2 strongly opposed the application. According to them, allegations raised by non-applicant no.2 against applicants prima facie constitute the offence and therefore, offence registered against applicants cannot be set aside at this stage of matter.