SATYAWAN ASARAM KARADBHAJE Vs. SHIVNANDA SATYAWAN KARADBHAJE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of learned counsels for the parties, the application is heard finally.

(2.) Present application has been filed by the applicants, who are the accused persons in order to challenge the proceedings in R. C. C. No. 82/2014 before learned J. M. F. C., Tq. Georai, Dist. Beed by invoking the inherent powers under Section 482 of Cr. P. C.

(3.) Before turning to the disputed facts, I would like to consider the admitted facts. Respondent No. 1 is the wife of applicant No. 1. They got married on 112.2009 at Georai and respondent No. 1wife has filed F. I. R. vide C. R. No. 9/2013 against the accused No. 1 husband and others under Section 498A, 323, 504 of I. P. C. with Pathardi Police Station. Applicant No. 3 is the mother, applicant No. 4 is the brother, applicant No. 5 and 6 are the sisters, applicant No. 7 is the applicant No. 4's wife, accused No. 8 and 9 are the brotherinlaws, accused No. 10 is the niece, accused No. 11 is paternal uncle and accused No. 12 is paternal aunt, accused no. 13, 14 are the cousin brothers and accused No. 15 is maternal uncle of accused No. 1. It is also not disputed fact that accused No. 1 i.e. present applicant No. 1 has filed Hindu Marriage Petition No. 294/2012 before Civil Judge Senior Division, Ahmednagar for divorce. He has also filed a complaint for the offences punishable under Sections 294, 501, 504, 506 read with 34 of I. P. C. and Sections 67 and 71 of the Information Technology Act bearing R. C. C. No. 44/2013 before the J. M. F. C., Pathardi against the present respondent No. 1 and other 2 persons.