ABHILASH BHAURAO BORKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Present application has been filed by original accused persons invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure in order to quash the First Information Report vide Crime No. 206 of 2015 dt. 24-11-2015, registered with Pachora Police Station, Dist. Jalgaon, for the offences punishable under Section 498-A, 323, 504, 506 read with Section 34 of the Indian Penal Code. By way of amendment, applicants have prayed for the quashment of proceedings before Judicial Magistrate First Class, Pachora, Dist. Jalgaon bearing No. R. C. C. No. 1300205 of 2015, as the charge-sheet came to be filed in the matter after investigation.

(3.) Respondent No.2 got married to applicant No.1 on 28-04-2013 at Jain Pathshala, Pachora. Applicant No.1 is the husband of respondent No.2, applicants No.2 and 3 are the parents of applicant No.1. Applicant No.5 is sister of applicant No.1. Applicant No. 4 is the husband of applicant No.5.