TUSHAR BHAVSINGH MAHER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application is filed under Sec. 482 of Code of Criminal Procedure in order to challenge FIR No.279/2023 dtd. 27/7/2023 registered with Pachora Police Station, District Jalgaon for the offences punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of Indian Penal Code, 1860.

(2.) The Petition came to be amended in order to challenge Regular Criminal Case No.210 of 2023 which is pending on the file of the learned Judicial Magistrate First Class, Pachora.

(3.) Respondent No.2 - informant is related to the applicants as under:-