Pankaj S/O. Hivraj Rangari And ... vs State Of Maharashtra Thr. Police ...
2017 Latest Caselaw 9362 Bom

                                                   1                                        jg.apl.832.17.odt


                 THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR.

                CRIMINAL APPLICATION (APL) NO. 832 OF 2017

(1) Pankaj S/o Hivraj Rangari
      Aged about 37 years, Occupation : Service 
      R/o : Karim layout, Plot No 16, SBI colony, 
      Gopal Nagar, Nagpur.

(2) Nima w/o Hivraj Rangari
      Aged about 63 years, Occu- Nil
      Gautambuddha Ward, Kumbhare Nagar, 
      Gondia 

(3) Megha w/o Pankaj Rangaree
      Aged about 26 years, Occu : at present Nil 
      R/o, c/o Raju Gadpayle, Near Baba Kirana 
      Stores, Opposite New Bus Stand, Near 
      "Taad Tree" Marartoli Gondia.                                                            ... Applicants

             VERSUS

State of Maharashtra through 
Police Station Officer, 
Police Station, Gondia City.                                                                 ... Respondent
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Shri A. D. Bhate, Advocate for the applicants
Shri S. S. Doifode, Additional Public Prosecutor for the respondent
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                                                  CORAM : R. K. DESHPANDE AND
                                                                M. G. GIRATKAR, JJ.

                                                   DATE    : 06/12/2017.

Oral Judgment                 (Per : R. K. Deshpande, J.)


                    Rule   made   returnable   forthwith.     Heard   finally   with

consent of the learned counsels appearing for the parties.

2 jg.apl.832.17.odt

2. The applicant no. 1 is the husband whereas the applicant

no. 3 is the wife. The applicant no. 2 is the mother of the husband and

mother-in-law of the applicant no. 3, the original complainant. All the

applicants are jointly praying for setting aside FIR No. 197/2014

registered by the respondent on 27-11-2014.

3. The learned counsel for the applicants submits that the

applicant nos. 1 and 3 are personally present before the Court and she

has also signed solemn affirmation consenting for setting aside FIR.

4. In view of the above, the criminal application is allowed in

terms of prayer clause (i) which is reproduced below.

i) By a suitable order or direction the F.I.R. No. 197/2014 dated 27.11.2014 registered at Police Station Gondia City (Annexure-A) and Charge Sheet dated 20.12.2014 & No. 164/2014 vide Regular Criminal Case No. 442/2014 pending before the Hon'ble Chief Judicial Magistrate First Class, Gondia, (Annexure-B) for offence under section 498-A of I.P.C. may kindly be quashed and set aside.

                          JUDGE                                        JUDGE

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