ZAFAR IQBAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with the consent of the learned Counsel for the parties.

(2.) The applicants question the legality and validity of the First Information Report (for short, "FIR") dtd. 3/10/2020 bearing Crime No.449/2020 registered with Sadar Police Station, Nagpur for the offence punishable under Ss. 498-A, 354, 504 and 506 read with Sec. 34 of the Indian Penal Code (for short, " IPC ") and consequent filing of Regular Criminal Case No.2722/2021 pending on the file of 15th Judicial Magistrate First Class, Nagpur.

(3.) FACTUAL MATRIX :