ASHOK BASVANAPPA HOLKUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application under Sec. 482 of the Criminal Procedure Code, 1973, Applicants, i.e. father-in-law (Applicant No.1); mother-in-law (Applicant No.2); brothers-in-law (Applicant Nos. 3 and 4) of Respondent No.3, are seeking quashing of C.R.No. 1052 of 2018, dtd. 6/11/2018, registered with Pimpri Police Station, Pune City, under Ss. 498-A, 506(2), 323, 504, 506, 507 read with 34 of the Indian Penal Code, 1860.

(2.) Heard Ms. Borhade, learned Advocate for Applicants, Smt. Yadav, learned A.P.P. for Respondent Nos. 1 and 2 and Mr. Shastry learned Advocate for Respondent No.3, the informant. Perused entire record produced before us.

(3.) Record indicates that, by an Order dtd. 14/6/2023, the Application was admitted and interim relief in terms of prayer clause (c) qua the Applicants, was granted. After service of notice, Advocate Mr.Shastry appears for Respondent No.3.