RADHAKISHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(3.) This Application is filed taking exception to the impugned FIR bearing Crime No.276/2016 registered with Gondi Police Station, District Jalna, for the offences punishable under Sections 498 (A), 323, 504 r/w.34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.