SURESHSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Ms K. Thakur, learned A.P.P. waives service for Non-applicant No.1 and Mr. S. Singh, Advocate waives service for Non-applicant no.2. With consent of the learned Counsel for the parties, the application is taken up for final hearing.

(2.) This Application is filed seeking to quash the first information report No.4/2024 dtd. 5/1/2024 registered with Gittikhadan Police Station, Nagpur for the offence punishable under Ss. 354, 323, 324, 504 read with Sec. 34 of the Indian Penal Code.

(3.) The first information report was lodged by the non- applicant no.2 wife against her husband -applicant no.1, and her brother-in-law - applicant no.2. The investigation culminated into filing charge sheet and proceeding in that respect is pending before the Judicial Magistrate, First Class, Nagpur being R.C.C.No.3548/2024.