MOHAN BHAURAO MANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed praying therein to quash the proceedings before the Chief Judicial Magistrate, Nagpur in the form of Regular Criminal Case No.1940/2007.

(2.) The brief facts as disclosed in application are as under :-

(3.) There were serious matrimonial disputes between the applicant No.1 and the non-applicant No.2, which consequently gave rise to various matrimonial and other litigations. The non-applicant No.2 also filed F.I.R. against the applicants with the Police Station Ambazari on 9-11-2006. Pursuant to this report, Crime No.360/2006 for the offence under Section 498-A read with 34 of the Indian Penal Code came to be registered against both the applicants. After investigation, the police also filed the chargesheet and thereafter case is registered as Regular Criminal Case No.1940/2007 and pending before the Chief Judicial Magistrate, Nagpur.