PARVEEN HAFEEZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(3.) Present application is filed under Sec. 482 of the Cr.PC for quashment of First Information Report bearing No.846/2023 dtd. 29/11/2023 registered with Police Station Bhandara, for the offence punishable under Ss. 498-A, 504, 506 read with Sec. 34 of the Indian Penal Code. Applicant No.1 is mother-in-law, applicant No.2 is sister-in-law, applicant No.3 is brotherin-law, applicant No.4 is wife of brother-in-law, applicant No.5 is husband of sister-in-law, applicant No.6 is sister-inlaw and applicant No.7 is maternal uncle of husband of non-applicant No.2.