KAMLESH GHANSHYAM LOHIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the counsels of the parties, heard finally.

(2.) By this petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure Code, 1963 the petitioners, the relatives of the husband of the married woman-respondent No.2 have prayed for, inter-alia, quashing the prosecution initiated on the strength of the first information report No.509 of 2018 registered at Juhu Police Station, Mumbai for the offences punishable under sections 498-A, 354, 377, 406 read with 34 of the Indian Penal Code, 1860 ('IPC').

(3.) Initially, the petition was filed by the four petitioners. The petition came to be disposed of as withdrawn qua the petitioner No.4-Shri Manoj Agrawal. The petition, thus, proceeded with in respect of petitioner Nos.1 to 3.