ARJUN S/O SAHEBRAO WAGH Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, KOTWALI POLICE STATION, AHMEDNAGAR

JUDGEMENT

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

(2.) Present application has been filed for quashing the first information report under Section 482 of the Code of Criminal Procedure, 1973. The first information report has been lodged by present respondent no.02, bearing Crime No. I176/2018, dated 08.05.2018, registered with Kotwali Police Station, District Ahmednagar, for offences punishable under Sections 324, 143, 504 and 506 of the Indian Penal Code.

(3.) The informant has contended that she resides with her husband and children. Her brother Dnyandev Nagare had come to her at about 07.30 p.m. on 07.05.2018 and told that her mother is ill and, therefore, she should come with him. Thereafter, they both were going from Kalyan Road from the left side of railway bridge. At that time, one Bandu Matkar, Arjun wagh (i.e. present applicant), Subhash Karale, Dilip Nagare, Macchindra Nagare, Digambar Karale and Dnyandev himself made her to stop and asked that she should settle the earlier dispute and she should take her children and come to her parent's house by leaving her husband. They all started abusing her in filthy language, assaulted her by kicks and fist blows. Thereafter, Bandu Matkar had assaulted her by means of piece of wire. She had got imprints of the wire and covert injuries. On the basis of these allegations, said FIR came to be lodged.