Vibha Kankanwadi, J. - (1.) Rule. Rule made returnable forthwith. By consent, heard finally.
(2.) Present application has been filed by the original accused persons for quashing the first information report lodged by respondent no.02, with Kranti Chowk Police Station, Aurangabad, bearing Crime No. 0114/2018, for offences punishable under Sections 498A, 504, 506, 323, read with Section 34 of the Indian Penal Code.
(3.) Applicant no.01 is the husband of respondent no.02. Applicant no.02 is the father of applicant no.01. Applicant no.03 is brother of applicant no.01. Applicant no.04 is wife of applicant no.03.;