DHANABAI HIRAMAN DASARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners herein have been named as accused in written F.I.R. lodged by Respondent No. 3 Rohini. It is registered with Kranti Chowk Police Station, Aurangabad, on 14.1.2010 under Crime No. I-18/2010 for offences punishable under Sections 448, 468, 471 and 420, read with Section 34, of the Indian Penal Code.

(2.) The story disclosed in the F.I.R. can be briefly narrated as follows:-

(3.) For quashing the complaint filed by Respondent No.3, the petitioners have placed reliance on the following background:-