KUNAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Advocates appearing for the parties, heard finally at the stage of admission.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the FIR bearing C.R. No.104 of 2023, dtd. 24/5/2023, registered with Chopda Rural Police Station, Taluka Chopda, District Jalgaon, for the offences punishable under Ss. 498-A, 323, 504 and 506 read with 34 of the Indian Penal Code, 1960 (for short "the IPC ") and the consequential charge-sheet No.50 of 2023 in R.C.C. No.146 of 2023.

(3.) The application of applicant No.1 was already disposed of as withdrawn on 31/7/2023. As per the application, the informant / respondent No.2 is the daughter-in-law of applicant Nos.2 and 3. Applicant No.4 is the sister-in-law of respondent No.2. Applicant Nos.5 and 6 are the step-parents-in-law of respondent No.2. Applicant No.7 is the grand step-mother-in-law of respondent No.2 and applicant No.8 is step father-in-law of the informant.