DIGAMBAR ABHIMAN GONDWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) Present petition has been filed by the original accused No. 4 and 5 under inherent powers under Section 482 of the Code of Criminal Procedure to quash and set aside First Information Report vide C. R. No. 0187 of 2017 dt. 03-08-2017 registered with Neknur Police Station, Dist. Beed and charge-sheet bearing No. 113 of 2017 filed before Judicial Magistrate (First Class), Beed, for offences punishable under Section 498A, 323, 504, 506 r/w. Section 34 of the Indian Penal Code.

(3.) Respondent No.2 got married to Aashruba Abhiman Gondawale on 11-05-2004. Applicant No.1 is the brother and applicant No. 2 is the sister of husband of respondent No.2.