SHAIKH MOHAMMAD KHALED MOHD. Vs. SHITAL YOGESH KHANDELWAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both sides it is heard finally.

(2.) By the present application under Sec. 482 of the Cr.P.C. the Applicants have prayed for quashing and setting aside the criminal proceeding bearing SCC No.404/2022 pending on the file of the learned JMFC, Sillod and order of issuance of process for the offences under Sec. 504, 506 read with Sec. 34 of the I.P.C., passed by the learned JMFC, Sillod,on 9/6/2022 .

(3.) The Respondent No.1 is the Ori.Complainant and the Applicants are Ori. Accused in criminal complaint SCC No.404/2022. For the sake of brevity, I would like to refer the parties to the present petition in their original capacity.