MANOJ BHIMRAO WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed with prayer to quash and set aside Criminal Proceeding initiated by non applicant no.1 against the applicant for the offence punishable under Section 498-A read with Section 34 of the Indian Penal Code vide Charge Sheet No. 186/2007 dated 10.09.2007 registered as Criminal Case No. 892/2007 on the file of Judicial Magistrate First Class Court No.1, Amravati. The facts of the case as disclosed in the application are as under.

(2.) Applicant nos. 1 and 2 are brother and sister and applicant no. 3 is their mother. Marriage of applicant no.1 and non applicant no.2 was registered on 20.01.2005 at the office of Sub Registrar, District Amravati. Thereafter, both cohabited at Yavatmal where applicant no.1 was serving in Agriculture Department as Supervisor till he joined at Taluka Morshi, Dist. Amravati as an Agriculture Officer. It is the case of the applicant that non applicant no.2 soon after her marriage used to rudely behave with her in-laws as and when they used to visit the applicant's house.

(3.) Applicant no.1 on 14.05.2007 received a notice dated 09.05.2007 addressed to him and sent by Advocate Pravin Deshmukh on behalf of one Uday Wankhede. On reading the said notice, it reveals that non applicant no.2 is already married to one Uday Wankhede and documents annexed thereto demonstrate that the first marriage of non applicant no. 2 is still subsisting.