FIONA SHRIKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted

(2.) We are, in this case, concerned with an incident which happened in Flat No. 5, 2nd Floor, Goolestan, East Wing, Cuffe Parade, Mumbai, which led to the filing of a complaint alleging offences under Sections 294 and 504 IPC.

(3.) The Complainant (2nd respondent herein) is the sister-in-law of the accused, being the wife of the complainant's brother. Complainant and her brother are the sole surviving heirs of their parents who are no more. Facts indicate that the father had the tenancy rights over the flat where the incident is alleged to have taken place.