SACHIN RAOSAHEB PHUNDE Vs. SARIKA SACHIN PHUNDE

JUDGEMENT

(1.) RULE, heard forthwith with consent of parties. This criminal application is filed praying that in view of agreed terms of compromise deed in M. A. No. 23/2007, dated 10. 9. 2008, the complaint bearing R. C. C. No. 29/2008, pending in the Court of Judicial Magistrate, First Class, Paranda dated 29. 05. 2007 may kindly be quashed and set aside.

(2.) BRIEF facts of the case are as under. . Applicant Nos. 1 and 4 are sons of applicant Nos. 2 and 3. The applicant No. 1 is Civil Engineer and applicant No. 4 is student.

(3.) THE applicant No. 1 married with the respondent No. 1 on 16-6-2006. After marriage the respondent resided with the applicant No. 1 at Pune. It is the case of the applicant that the respondent No. 1 stayed for 4 days at Pune, thereafter, she went to her parents house. She stayed there till 10. 7. 2006. Again she went to Pune and stayed there with applicant No. 1 till 19-7-2006. On 19th July, 2006 she went to her fathers house along with her brother who came to take her.