ANAND ASHOK KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Matter is taken up for finality with the consent of learned counsel for parties.

(2.) The applicant, taking recourse to remedy under Sec. 482 of the Code of Criminal Procedure ( Crimial P.C. ) preferred present application seeking relief to quash and set aside the First Information Report ( FIR ) bearing No. 154/2013 registered at Police Station, Shivaji Nagar Police Station, Dist. Beed for the offence punishable under Sections 498-A, 304-B, 306 r/w. 34 of the Indian Penal Code ( Penal Code ), as well as the consequential proceeding of RCC No. 70 of 2014 pending before the learned Magistrate at Beed.

(3.) The genesis of the prosecution case, culled out in brief is as under :-