SATISH DATTARAYA DHOMNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Shri. Ritik Khobragade, causes appearance and states that he has instructions to appear on behalf of non-applicant no. 2 and he is already equipped with the Vakalatnama. The counsel is directed to file the Vakalatnama during the course of the day. With the consent of the learned Counsels for the parties, the matter is taken up for final disposal forthwith.

(3.) Criminal Application (APL) No. 2060/2025 is for quashing the First Information Report bearing Crime No. 374 of 2023 culminating into regular Regular Criminal Case No. 3555/2024 pending before the 5th Jt. Civil Judge Junior Division and J.M.F.C., Nagpur for the offence punishable under Sec. 307 of the Indian Penal Code, 1860. As per the averments made in the First Information Report, the applicant is the husband of the non applicant no. 2/ first informant; Marriage between the parties having solemnized on 16/12/2011. It is further alleged that on 1/8/2023 dispute arose between the parties due to a misunderstanding in the matrimonial bond.