(1.) Whether the continuation of proceedings in P.C No.158/2013, which is pending in C.C. No.164/2014 on the file of JMFC Shahapur against the petitioners amounts to abuse of the process of the Court is a question involved in this case.
(2.) That complainant married accused No.1 on 08-05-2002. Out of the wedlock they have a daughter. Accused Nos.3 & 4 are the parents and accused Nos.5 & 6 are the brothers of accused No.1, accused Nos.7 and 8 are the parents of accused No.2.
(3.) The gist of the impugned complaint is as follows: Accused No.1 subjected complainant to physical and mental cruelty at the behest of his parents and relatives insisting her to give consent for second marriage. When she declined they drove her out of the matrimonial home. On 16-09-2013 accused No.1 married accused No.2 in Sharanbasveshwar temple at Shahapur town. Accused Nos.9 to 18 are the other relatives of accused Nos.1 & 2. When the witnesses named in the complaint advised the accused that, they performing second marriage of accused Nos.1 & 2 is unjust, they threatened them and went away.