RUKHMINI KUNDLIK GATKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Facts leading to this application are that the applicant is the mother-in-law of the deceased Meera. The deceased Meera was the daughter of the informant Hari Bhika Gaikwad. The deceased Meera was married to Santosh Kundlik Gatkal (son of the applicant) on 06.05.2006. After 3 to 4 months of the marriage, the said Santosh, his father Kundlik Gatkal and the applicant started ill- treating the deceased saying that she should bring Rs.1,50,000/- for sinking well, for the non-fulflment of which, the applicant, her husband Kudlik, son Santosh and daughters Bhamabai and Shakuntala started beating and illtreating the deceased. About one year before the incident, the informant had paid an amount of Rs.1,50,000/- to the applicant, father-in-law and husband of the deceased. Some amount was paid for constructing a shade also. It is further alleged that on 03.04.2020, the deceased Meera was dropped at her maternal place by her husband Santosh. On enquiry, the deceased Meera said that the applicant, her father-in-law and husband were demanding Rs.70,000/- for harvesting the crop of onion and for the engagement ceremony of two daughters of the sister-in-law of the deceased. After 2 to 3 days, Santosh, husband of the deceased, took the deceased back to her matrimonial place. On 19.04.2020 at about 7.30 pm, one Navnath Pandurang Gatkal called up the informant and informed him that the deceased was not traceable since 12 in the night. On taking search of Meera, her footwears were found foating in the well. Her body was fshed out. The deceased Meera committed suicide by jumping into the well because of the ill-treatment of the applicant and others.

(3.) On the basis of the First Information Report, offence under Sections 306 , 498-A r/w Section 34 of the Indian Penal Code has been registered against the applicant and others.