SANJIVANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard both the sides for fnal disposal.

(2.) Present proceeding is fled for relief of quashing of F.I.R. No. 263/2019 registered at Ambajogai Rural Police Station, District Beed for ofences punishable under sections 306, 327, 342, 452, 323, 506, 114 and 34 etc. of Indian Penal Code (' I.P.C .' for short). The crime is registered on the basis of report given by one Khatun Bashir Bagwan. Her marriage had taken place at about 22 years prior to the date of F.I.R. with Bashir Noor Bagwan. She has fve daughters and one son. Her two daughters are married.

(3.) It is the contention of the informant that due to poor fnancial condition, her husband had taken loan of Rs.10,000/- from Akash Pokharkar. About seven months prior to the date of F.I.R. he had taken loan of Rs.5,000/- from Dinesh Chavan with promise to pay interest on it and the interest was to be paid at the rate of 5% p.m. It is contended that when attempt was made to return the amount, these persons had demanded interest at the rate of 20%. It is contended that these persons and the men employed by them were harassing her husband and they were asking to return money with interest at the rate of 20%. It is contended that these persons were giving threats to dispossess from the house for recovery of the amount.