S.S. Shinde, J. - (1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.
(2.) This Application has been filed praying therein to quash and set aside the First Information Report No.75 of 2018 dated 2nd June, 2018, registered at Police Station Palam, TqPalam, Dist-Parbhani for the offence punishable under Section 498-A, 504, read with 34 of the Indian Penal Code, to the extent of present Applicants.
(3.) Learned counsel appearing for the Applicants submits that even if the allegations in the First Information Report (for short "F.I.R.") are taken at its face value and read in its entirety, alleged offences are not disclosed against the Applicants. It is further submitted that all the allegations are omnibus in nature and no specific date, time or overt act is attributed qua each of the Applicants. It is submitted that Applicant No.2 is married sister-in-law of Respondent No.2, and Applicant No.1 is the husband of Applicant No.2. It is further submitted that both the Applicants are residing separately. Matrimonial house of Respondent No.2/ informant is at Dhamoni, Tq-Sonpeth, Dist-Parbhani and the Applicants are residing at village Zola, TqGangakhed, Dist-Parbhani. Therefore, relying upon the averments in the Application, grounds taken therein and the annexures thereto, learned counsel appearing for the Applicants submits that the Application deserves to be allowed.;