PRAVIN TUKARAMJI UIKE PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for the respective parties.

(3.) The present Application is preferred by the Applicants who are the nearest relatives of the husband under Sec. 482 of the Code of Criminal Procedure for quashing of the First Information Report in connection with Crime No.1447/2022 registered with Police Station Gadge Nagar, Amravati for the offence punishable under Ss. 498-A read with Sec. 34 of the Indian Penal Code.