B.R. Gavai, J. - (1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.
(2.) The applicants have approached this Court for quashing and setting aside Summary Criminal Case No. 719/2010 pending before the Court of 5th Judicial Magistrate First Class, Amravati for the offence punishable under Sections 143, 147, 148, 149, 452, 324, 323, 506 of the Indian Penal Code read with 4 and 25 of the Arms Act.
(3.) The first information report came to be lodged on the oral report of applicant no.7 on 10.05.2010 stating therein that applicant Nos. 1 to 6 who had some financial dispute with the son of the first informant, had come to the house of applicant no.7 armed with the hockey sticks and a sword. It is also stated in the FIR that when the first informant tried to take her son inside the house and closed the door, one of the accused assaulted her with the sword due to which she sustained serious injuries. It is also alleged that the applicant Nos. 1 to 6 had come in the house, ransacked the same and also stolen certain properties.;