SUDHIR RANGRAO PATIL Vs. STATE OF MAHARASHTRA THROUGH SHIRPUR CITY POLICE STATION, SHIRPUR, TALUKA SHIRPUR, DIST DHULE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This application takes exception to the F.I.R. bearing Crime No. 182 of 2017 dated 03.06.2017 for the offence punishable under sections 498-A, 406, 323, 504, 506 R/w 34 of I.P.C. and Section 3 and 4 of the Dowry Prohibition Act, 1961 registered at Shirpur City Police Station, Shirpur.

(3.) The learned counsel appearing for the applicants invites our attention to the allegations in the F.I.R. and submits that, so far as present applicants are concerned, even if the allegations in the F.I.R. as against them are taken at its face value and read in its entirety, the alleged offences have not been disclosed against them. Therefore, he submits that the application deserves to be allowed.