JYOTI VILAS RAKHUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.18 of 2020 registered with Bhandup Police Station, on 13/01/2020, under sections 304B, 306, 498A, 504 and 506 r/w.34 of the Indian Penal Code .

(2.) Heard Shri. Satyaram Gaud, learned counsel for the applicant and Shri. Agarkar, learned APP for the State.

(3.) The FIR is lodged by one Mayur Kumkar in respect of suicide committed by his sister Manisha. It is mentioned in the FIR that, Manisha got married with the applicant's brother Saiprasad in the year 2018. She had studied up to C.A. Final and she was gainfully employed. The FIR mentions that, Manisha's husband, mother in law, father in law and the present applicant who was the sister in law, used to harass her mentally and physically. They used to demand Rs.25 lakhs because they had purchased a new house. It is mentioned in the FIR that, on 12/01/2019 around 3.00p.m. Manisha called the informant telephonically and told him to take her to her parental home. Manisha told him that her husband was abusing her, her mother in law and father in law were causing harassment. Manisha further told him that the father in law tried to beat her. Manisha's husband told her to leave their house immediately and had in fact kept her bag ready. The FIR mentions that the applicant had also harassed her mentally. On 12/01/2020, at about 7.00p.m. Manisha and her husband attended a marriage function at Badlapur. Her husband stayed aloof during the ceremony. The informant, Manisha and her husband boarded a train to go to Bhandup. At Thane, Manisha's husband got down from the train and went away. The informant and Manisha started going to Bhandup in a rickshaw. At that time, Manisha told him that her mother in law had passed derogatory remarks about Manisha's parental lifestyle and had demanded Rs.25 lakhs for repayment of the loan taken for purchasing a flat. At around 10.00p.m., informant and Manisha reached their parental house. In the night itself Manisha committed suicide by hanging herself. On these allegations the FIR is lodged. Manisha's husband, mother in law and father in law were arrested and charge-sheet is filed against them. The applicant had preferred an application for anticipatory bail before the court of sessions in the month of March, 2020. Vide order dated 04/03/2020 the applicant was granted interim protection and was directed to attend the concerned police station. She had accordingly attended the concerned police station on 19 occasions. This is the statement made by the learned counsel for the applicant. In this background, I have heard both the sides.