SANTOSH ISHWAR KALE 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 applicant seeks to quash and set aside the proceedings of Sessions Case No. 20 of 2022 (State Vs. Santosh Ishwar Kale) pending before District Judge-4 and Additional Sessions Judge, Nagpur arising out of First Information Report and Charge-sheet in Crime No. 437 of 2021 registered with Police Station Imamwada for the offence punishable under Ss. 307, 341 and 506(2) of Indian Penal Code, 1860 and Ss. 4 and 25 of Arms Act, 1959 read with Sec. 135 of Maharashtra Police Act, 1951.

(3.) In the present case, non-applicant no.2 lodged the police complaint on 14/9/2021 alleging that she has performed second marriage with the applicant in the year 2010. However, there was a matrimonial discord and thereafter she was residing separately. She alleged that on 14/9/2021 when she was on her way for her job, at that time applicant suddenly intercepted her vehicle and requested her to reside with him at Hingna. At that time there was a verbal quarrel between them and applicant tried to assault her. Therefore, the police report was lodged on 14/9/2021 at Police Station Imamwada, District Nagpur.