VAIBHAV GOPALDAS MUNDADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally with consent of the learned Counsel for both sides.

(2.) In the present case at the instance of Non-applicant No.2 offence came to be registered against the Applicants with Police Station, Pulgaon, District Wardha vide First Information Report No. 580/2024 for the offence punishable under Sec. 498-A read with Sec. 34 of Indian Penal Code.

(3.) The present Applicants are Husband, Father-in-law, Mother-in-law, Sister-in-law and Brother-in-law of the Non-applicant No.2.