SANJAY D. JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants who are the father-in-law, mother-in-law and sister-in-law of the 2nd respondent - the complainant are aggrieved by the rejection of their application seeking quashing of the First Information Report (for short, "the FIR") lodged against them for the offences punishable under Ss. 498-A, 377 and 506 read with Sec. 34 of the Indian Penal Code, 1860 (for short, "the Penal Code").

(3.) Facts giving rise to the present proceedings are that the son of appellant Nos.1 and 2 and brother of appellant No.3 - Piyush was married with the complainant on 14/7/2021. It is the case of the complainant that when the marriage was solemnised, her family had given various gifts to the family of her husband. After marriage, the demand for further gifts was made by the family of the husband from time to time. When the complainant had visited her parental house after the marriage, she had carried with her number of gifts for being given to the family members of her husband. This, however, did not satisfy the appellants and their demand for further gifts/dowry continued from time to time. It is also the case of the complainant that her husband insisted upon her to engage in unnatural sex, which resulted in causing her mental torture. Ultimately on 6/2/2022, First Information Report No.20 of 2022 was registered at Bajaj Nagar Police Station, Nagpur under Sec. 498-A read with Sec. 34 of the Penal Code. Subsequently, an offence under Ss. 377 and 506 of the Penal Code was also added. On completion of further investigation and after recording statements of the complainant and witnesses, the final report came to be filed in the said proceedings.