PRASANNA B.VARALE,J. - (1.) Heard Shri Ritesh Patil, learned counsel holding for Shri R.R. Vyas, the learned counsel for the applicants and Shri T.A. Mirza, the learned Additional Public Prosecutor for non-applicant no.1 State
(2.) ADMIT.
(3.) The applicants are before this Court seeking quashment of the First Information Report No. 122/2015, dated 23.10.2015, lodged at Police Station, Ram Nagar, Gondia for the offences punishable under Sections 498-A, 323 read with Section 34 of the Indian Penal Code. The applicants have also prayed for quashing the final report/Charge-sheet No. 39/2016.;