PUNEET SHARMA 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. 403 of 2016, registered with Jawaharnagar Police Station, Aurangabad, for the offences punishable under Section 420, 498-A, 504, 506 read with Section 34 of the Indian Penal Code and Sec. 66 (A) of The Information Technology Act, 2000.

(3.) Respondent No.2 got married to applicant No.1 on 02-06-2013 at Press Colony, Ward No. 7, Dist. Shahdol (Madhya Pradesh). Applicant No.1 is the husband of respondent No.2, applicants No.2 and 3 are the parents of applicant No.1, and applicants No.5 is sister of applicant No.1 and applicant No. 4 is the husband of applicant No. 5.