SAKHAHARI BALAJI GAWAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure filed in respect of the First Information Report bearing Crime No. 72/2014 dated 26.03.2014 registered with the non- applicant no. 1- Police Station for the offence punishable under Section 498-A , 323 , 504 and 506 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The First Information Report bearing no. 72/2014 came to be registered with the non-applicant no. 1- Police Station with the allegations that the applicants, who are the in-laws of the complainant- non-applicant no. 2, have caused harassment to the non-applicant no. 2. It is also alleged that there was demand of dowry made by the applicants with the non-applicant no. 2. It is also alleged that physical harassment was made to the non-applicant no. 2. It is also alleged that there was settlement with the non-applicant no. 2 and her husband on 01.02.2014 and from 02.02.2014, the non-applicant no. 2 and her husband were residing separately. It is alleged that even after they separated and started residing separately, the husband and the other applicants physically harassed the non-applicant no. 2. The impugned First Information Report came to be registered on 26.03.2014.

(3.) The applicants have therefore, filed the present application on 09.05.2014. This Court on 19.12.2014 issued 'Rule' and granted stay to the further proceeding in pursuance of the impugned First Information Report. The non-applicant no. 1 has filed its reply and submitted that in pursuance of the First Information Report, investigation is going on and the statements of the complainant and her brother are recorded, which corroborated the contents of the First Information Report. In the reply it is stated that the applicant nos. 6 and 7 live at a distance of 10 minutes from the matrimonial house of the non-applicant no. 2. It is therefore, prayed that the application is without substance and liable to be dismissed.