RAMESHWAR S/O NIVRUTTI BINGOLE, AGE 40 YEARS, OCCU:SERVICE, R/O ROHINI, TQ CHAKUR, DIST LATUR, PRESENTLY RESIDING AT POST JARANDI, TQ SOYEGAON, DIST AURANGABAD Vs. THE STATE OF MAHARASHTRA, THROUGH POLICE INSPECTOR CHAKUR POLICE STATION, TQCHAKUR, DIST LATUR

JUDGEMENT

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

(2.) This Application is filed by the Applicants praying therein to quash and set aside the First Information Report bearing Crime No.1 of 2017 registered with Chakur Police Station against the Applicants for the offence punishable under Sec. 498A, 323, 504, 506 read with 34 of the Indian Penal Code on 1st Jan., 2017.

(3.) Learned counsel appearing for the Applicants submits that even if the allegations in the First Information Report (for short "FIR") are read in its entirety and taken at its face value, alleged offences are not disclosed. He further submits that there is no specific overt act attributed qua each of the Applicants, no date of incident is mentioned and there are no specific allegations and therefore he submits that the FIR may be quashed.