ARJUN HARIBHAU BHIVSANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) Present application has been filed by original accused persons invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, in order to quash the First Information Report vide Crime No. 22 of 2017, registered with Sillod Police Station, Sillod, Dist. Aurangabad for the offences punishable under Sections 498-A, 323, 504, read with 34 of the Indian Penal Code. It will not be out of place to mention here that relief claimed by applicants No. 1, 2 and 9 has been rejected by this Court vide order dt. 19-09-2017.

(3.) Respondent No.2 got married to Kailash Bhivsane on 26-04-2015 at Anand Park, Sillod. Applicants No.1 and 2 are the parents of husband of respondent No. 2. Applicants No.3 is brother of Kailash and applicant No. 4 is the wife of applicant No. Applicant No.5 is another brother of Kailash and applicant No. 6 is the wife of applicant No. 5. Applicant No.7 and applicant No.8 are stated to be relatives of Kailash.