RISHIKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicants are challenging registration of the first information report vide Crime No. 464/2019 filed against them by non-applicant no.2 with non-applicant no.1 - Police Station, Hudkeshwar, Nagpur for the offence punishable under Ss. 498-A, 337 read with Sec. 34 of the Indian Penal Code and consequent Charge-sheet No. 32/2020 and criminal proceeding bearing Regular Criminal Case No. 855/2020 pending before the learned Judicial Magistrate, First Class, Court No.15, Nagpur.

(3.) The first information report in question came to be registered against the applicants with accusation that the applicants have physically and mentally harassed the non-applicant no.2. The applicants have, therefore, challenged registration of the first information report by filing the present application. The investigating agency after completion of the investigation, filed charge-sheet against the applicants.