PARMESHWAR 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 persons invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973, and also under Articles 226 and 227 of the Constitution of India, in order to get the first information report and the charge-sheet based upon the said report quashed and set aside. It will not be out of place to mention at the first place, that by order dated 08.11.2017 of this Court, the writ petition has been withdrawn on behalf of petitioner nos.01 to 03. Therefore, only the petition in respect of petitioner nos.04 to 10 is for consideration now at the final stage.

(3.) Present petitioner nos.04 to 10 have come with a case, that FIR vide C.R. No. 300/2016 came to be filed at the instance of respondent no.02 - informant, at Police Station, Ahmedpur, District Latur, contending that the accused persons have committed offences punishable under Sections 498A, 324, 323, 504, 506, read with Section 34 of the Indian Penal Code. Petitioner no.04 is the cousin father-in-law of the informant. Petitioner no.05 is the wife of petitioner no.04 (cousin mother-in-law). Petitioner nos.06 and 08 are the married sisters-inlaw. Petitioner nos.07 and 09 are the husband of petitioner nos.06 and 08, respectively. Petitioner no.10 is the paternal cousin brother of the husband of respondent no.02 - informant.