MALA AWADHBIHARI BHARADWAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Kalyani Mangave, learned Advocate for the Applicants, Mr. Sukanta Karmakar, learned A.P.P. for the State/Respondent No. 1 and Ms. Aarti Pandey, learned Advocate for Respondent No. 2.

(2.) Given the dispute in this Criminal Application, which is a family matter, on 17/1/2026, the parties were called upon to explore the possibility of a settlement. On 22/1/2026, Ms. Kalyani Mangave, learned Advocate for the Applicants and Ms. Aarti Pandey, learned Advocate for Respondent No. 2, reported that the settlement had failed.

(3.) This Criminal Application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS"), is preferred by the Applicants against the First Information Report No. 1299 of 2022, dtd. 30/12/2022, registered with the Kondhwa Police Station, District-Pune, for offences punishable under Ss. 498(A), 506, 504 and 323 read with Sec. 34 of the Indian Penal Code, 1860 ("IPC"); the Charge-sheet arising out of the said FIR, registered as Regular Criminal Case No. 1194 of 2023, pending before the Court of the Judicial Magistrate First Class, Pune (Magistrate) and the Order taking cognizance dtd. 28/8/2023, passed by the Magistrate in RCC No. 1194 of 2023.