GANESH KISHANRAO CHAVAN 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 applicants are seeking to quash and set aside the Regular Criminal Case No. 1660 of 2021 pending before the learned Judicial Magistrate First Class, Yavatmal, arising out of Crime No. 218 of 2021 for the offence punishable under Ss. 498-A, 506, read with Sec. 34 of Indian Penal Code.

(3.) In short, the case of the prosecution is that informant namely Sau. Payal Swapnil Chavan lodged the police report to the Police Station Awdhutwadi on 8/3/2021 alleging that after her marriage with Swapnil Chavan, she was harassed at the hands of her in-laws. She stated that after marriage, initially for some days she resided at Village Bimbi and thereafter at Aurangabad. According to her, her husband and Ganesh Chavan i.e. applicant no.1 were partners and obtained various contracts jointly. She alleged that applicant no.4 (sister-in-law) was residing separately who used to interfere in her matrimonial life by instigating her husband on trival issue against her. As a result, her husband used to give ill-treatment to her. Informant alleged that applicants were demanding money from the family of informant for purchasing the four wheeler and on that count, she was ill-treated by husband and his relatives. On this complaint, the offence was registered under Ss. 498-A and 506 read with Sec. 34 of Indian Penal Code.