RAHIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final disposal at admission stage.

(2.) By this application filed under Sec. 482 of the Criminal Procedure Code, the applicants pray for quashing of First Information Report (In short FIR) bearing C.R. No. I/220/2019 registered with M.I.D.C. Police Station, Jalgaon, Dist. Jalgaon circumscribing offence punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of Indian Penal Code (hereinafter referred to as IPC for short).

(3.) The relevant facts for the purpose of deciding this application may be summarized as under :- Tabassum Bi Danish Shah/Fakir (hereinafter referred to as respondent No. 2/First informant entered into wedlock with Danish Shah on 9/3/2017 according to Muslim religion. She was nicely treated by her husband and in-laws for initial period of two months. After a period of two months, mother-in-law and sister-in-law started finding of fault in the conduct of respondent No. 2 at the instigation of her husband Danish Shah. Her husband used to assault her at the instigation of her in-laws. Her husband was insisting her to satisfy demand of Rs.1,00,000.00 to purchase one new Auto Rickshaw. The first informant was subjected to harassment and cruelty at the hands of applicants which are arraigned as accused in the FIR.