LAWS(BOM)-2018-4-252

KANTILAL Vs. STATE OF MAHARASHTRA

Decided On April 23, 2018
KANTILAL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Present writ petition has been filed invoking the powers of Court under Art. 226 and 227 of the Constitution of India and section 482 of Code of Criminal Procedure, 1973 for quashment of the first information report lodged at the instance of respondent No. 2.

(2.) Rule. With consent of the parties, matter is taken for final hearing at the admission stage.

(3.) Respondent No. 2 is the wife of petitioner No. 6. They got married on 19.2.2015 at Alandi, District Pune as per Hindu rites and customs. Petitioner No. 1 and 2 are the parents of the petitioner No. 6. Petitioner No. 3 is the real brother of petitioner No. 6. Petitioner No. 4 is the uncle of petitioner No. 6 and petitioner No. 5 is distant relative.