BABAN Vs. SOU MANISHA VIJAY BORDE

JUDGEMENT

(1.) This is an application filed under section 482 of the Criminal Procedure Code, seeking quashing of order dated 6th October, 2007, issuing process against the applicants for the offences punishable under section 494 read with section 109 of the I.P. Code.

(2.) Heard learned counsel for the parties.

(3.) The marriage between respondents No. 1 and 2 was performed on 5th May, 2001. The spouses were incompatible after certain span of marital life. The marriage was on rocks. They fell apart. It appears that the respondent No. 1 (wife) filed a complaint against the husband (Crime No. 9/2006). As a result of settlement, the complaint was dropped as she was allowed to join his company. She started residing with him thereafter. Somewhere in April, 2006, she again lodged a complaint against the husband and his relatives for the offences punishable under section 498-A, 323, 504, 506 read with section 304 of the I.P. Code. She added fifteen (15) accused persons, including some of the present applicants, notwithstanding the fact that some of the accused were remotely related to her husband.