SANDEEP DEVIDAS AWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned counsel for the parties, the matter is taken for final disposal.

(2.) By this application filed under Sec. 482 of Code of Criminal Procedure, the applicant is seeking quashment of Regular Criminal Case No. 330 of 2023 pending before the Judicial Magistrate First Class, Court No.1, Washim arising out of Crime No. 0251 of 2023 and charge-sheet No. 74 of 2023 for the offence punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of Indian Penal Code and Sec. 4 of Dowry Prohibition Act.

(3.) The case of the prosecution in short is that non-applicant no.2 by her police report dtd. 30/8/2023 alleged that after her marriage on 2/6/2014 with applicant no.1, she was subjected to mental and physical cruelty at the instance of applicants. She has alleged that she was insulted by saying that she is a daughter of beggar and no one likes her and further gave ill-treatment for giving less dowry in the marriage. As such on the basis of this allegation, the offence came to be registered against the applicants as stated above.