ABHIJIT KISHORE KORANE Vs. MADHAVI ABHIJIT KORANE

JUDGEMENT

(1.) Rule, made returnable forthwith. Parties waive service. Heard finally by consent of the parties.

(2.) By this petition under Article 226 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure (Code, for short), the petitioners are seeking quashing of the proceedings in Criminal Case No.357/S/2013/II on the file of the learned Additional Judicial Magistrate, First Class at Margao. The petitioner no.1 is the husband of the first respondent, while the petitioner nos.2 to 4 are her in-laws. On the basis of a complaint lodged by the first respondent, offences punishable under Sections 498-A, 323 read with Section 34 of Indian Penal Code (Code, for short) and Section 4 of Dowry Prohibition Act, 1961, were registered against the petitioners and after investigation, they have been chargesheeted and are facing prosecution in the aforementioned case.

(3.) It appears that the first respondent has filed a Matrimonial Petition No.18/2016/I for dissolution of marriage against the first petitioner, which is pending before the learned Senior Civil Judge at Margao.