CHANDRAHAS JAGATNARAYAN CHOUBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally Shri Rajnish Vyas, learned advocate for applicants, Mrs. M.H. Deshmukh, learned Additional Public Prosecutor for non-applicant no.1-State and Shri N. S. Autkar, learned advocate for non-applicant no.2 by consent.

(2.) The applicants have filed this application under Section 482 of the Code of Criminal Procedure to quash and set aside F.I.R. No.164/2017 dated 25.07.2017 for the offence punishable under Section 498-A r/w 34 of the Indian Penal Code registered by non-applicant no.1-Police Station Officer, Police Station, Mankapur, District-Nagpur.

(3.) Brief facts of the case are as under: