MUKTABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Cr.P.C. seeking anticipatory bail in connection with Crime No.182/2019 registered with Pimpaldari Police Station, Dist.Parbhani for the offences punishable under Sections 327, 323, 504, 506 read with Section 34 of the I.P.C.

(2.) Shortly stated the prosecution case is that the son of the applicant no.1 had married to the daughter of the informant about 1 1/2 year prior to the incident. The husband was staying in Chandrapur District and the wife had lodged F.I.R. against him at Chandrapur Police Station bearing Crime No.28/2019 for the offences punishable under Sections 376 and 498-A of the I.P.C. and under Sections 3 and 4 of the Dowry Prohibition Act, 1961. It is alleged that with a view to pressurize the informant to cause the complaint to be taken back, on 9/12/2019 in the afternoon hours the applicants and daughter of the applicant no.1 went to the house of the informant. They assaulted the husband. When the informant tried to rescue him even she was assaulted and in the process the applicant no.1 is alleged to have snatched away the gold ornament from around her neck. The F.I.R. was lodged, crime was registered and the applicants are now apprehending their arrest.

(3.) Daughter of the applicant no.1 has been granted anticipatory bail by the Sessions Court.