(1.) Heard finally with the consent of the learned Advocates appearing for the respective parties.
(2.) Present Application has been filed, initially for quashing the First Information Report (for short "the FIR") vide Crime No.423 of 2022 dtd. 14/11/2022 registered with Kallam Police Station, District-Osmanabad and by way of amendment for quashing the proceedings in R.C.C. No.21 of 2023 pending before the learned Judicial Magistrate First Class, Kallam, District-Osmanabad, for the offence punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of the Indian Penal Code.
(3.) The facts which are not in dispute, are that respondent No.2 got married to applicant No.1 on 6 th January 2021. Applicant Nos.2 and 3 are the parents of applicant No.1. Applicant No.4 is brother of applicant No.1. Applicant Nos.5 and 6 are the parents of applicant No.3 (mother-in-law).