PRAVIN JAIDEO AMBADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Criminal Application is admitted and heard finally by the consent of the learned Counsel for the respective parties.

(2.) By this Criminal Application, the applicants have prayed to quash and set aside the First Information Report vide Crime No.0122 of 2017, dt.4.2.2017 for the offence punishable under Section 498-A r/w. 34 of the Indian Penal Code registered by Police Station, Vadgaon Road, Yavatmal.

(3.) It is submitted that respondent no.2 is wife of applicant no.1. Their marriage was solemnized on 16.11.2014. Applicant no.2 is old mother of applicant no.1.