NEHA ABHIJEET KHARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant No.l is the wife of deceased Abhijeet, who committed suicide on 31/10/2020 and alongwith her father and maternal uncle, she is arraigned as an accused in C.R.No. 603 of 2020.

(2.) The application was heard on 11/11/2020 by the learned Vacation Judge recording that on perusal of the complaint it can be seen that on account of matrimonial dispute and lodging of proceedings under Sec. 498-A of IPC and Domestic Violence Act, Abhijeet has committed suicide. Pertinent to mention that a note is scribed by deceased under caption "suicide note". He has named all the three applicants alongwith one more person and has written that the said persons from the year 2009 have mentally harassed him for money. It is alleged that applicant No.l got married to him in the year 2009, but she was not interested in establishing a home and certain allegations about her character are also levelled. The financial stress finds mention in the said note and it is alleged that she with the assistance of the other accused persons had extorted an amount Rs.5,00,000.00. Further, in the year 2017, she had prepared documents for divorce and got it delivered to herself. Ultimately, it is alleged that on account of physical, mental and financial harassment at the instance of the persons named in the note, he has committed suicide.

(3.) The note do not contain any date. The deceased has committed suicide on 31/10/2020 and the marriage between applicant No.l and the deceased was solemnized on 17/5/2009. Vague allegations are contained in the suicide note to the effect that he was subjected to physical, mental and financial harassment. There are no specific instances given nor any dates are mentioned. The narration is for the period of ten years and is a reflection of the marital discord between applicant No.l and the deceased. Learned APP Mr.Gavand state that the discord has landed in the Court and proceedings were instituted under the Domestic Violence Act. During the pendency of the proceedings, a settlement was worked out between the parties amicably. It was agreed to pay Rs.50,00,000.00. Out of the said amount, deceased paid Rs.20,00,000.00 to applicant No.l and the proceedings under the Domestic Violence Act were withdrawn.