LAWS(BOM)-2019-2-29

RAKHI RAJKUMAR GIRI Vs. STATE OF MAHARASHTRA

Decided On February 05, 2019
Rakhi Rajkumar Giri Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) By filing this application, the applicant, who is wife of deceased, has invoked inherent jurisdiction of this Court for quashing of F.I.R. being F.I.R. No.160 of 2017, dt.13.7.2017 registered by Police Station, Ladkhed against her on the strength of report lodged by non-applicant no.2, mother of deceased, upon which offence punishable under Section 306 of the Indian Penal Code is registered by non-applicant no.1.

(3.) The facts, in brief, giving rise to present application can be stated as under :