AIROnline 2019 Bom 1305

Bombay High Court

Hon'ble Judge(s): T. V. Nalawade, K. K. Sonawane , JJ

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.498A, S.354D, S.323, S.504, S.506, S.34— Quashing of FIR - Offences under Ss. 498-A, 354-D, 323, 504 ,506, 34 of Penal Code - Allegations by complainant - wife against accused persons, cousin father-in-laws, cousin mother-in-law, sister-in-laws and their husbands are vague and general in nature - No specific overt act mentioned - FIR, liable to be quashed. (Para 8)