SHASHIKANT RAMKRUSHNA GAJBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mrs. Daksha Punghera, learned Advocate for the Applicants, Mr. Tanveer Khan, learned A.P.P. for the State/Respondent and Mr. Prashant Thombre, learned Advocate for Respondent No. 2.

(2.) This Criminal Application is filed by the Applicants under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ( "BNSS "), seeking to quash the First Information Report bearing No. 85 of 2025 dtd. 27/1/2025, registered with Kolsewadi Police Station, Thane City, for offences punishable under Ss. 498-A, 504, and 506 read with 34 of the Indian Penal Code, 1860 ( "Impugned FIR "), and the charge-sheet registered as Regular Criminal Case No. 246 of 2025 pending before the learned Judicial Magistrate First Class, Kalyan, arising from the impugned FIR.

(3.) Applicant No. 1 is the husband of Respondent No. 2. Their marriage was solemnized on 14/2/2023. Applicant No. 2 is the mother-in-law, while Applicant Nos. 3 to 5 are the sisters-in-law of Respondent No. 2. The fact that the marriage of Applicant No. 1 with Respondent No. 2 lasted for 5 months, from 14/2/2023 to 11/7/2023, and that Respondent No. 2 left her matrimonial home on 11/7/2023, is not in dispute.