(1.) The anticipatory bail application is filed by two persons- Dnyanohba D. Dhamdhere, the father-in-law of the deceased- Sheetal and one Mr.Rajendra Kashinath Shirke.
(2.) As far as applicant No.2 is concerned, it is informed that he has been arrested on 21st October, 2020, rendering his application infructuous.
(3.) C.R.No.557 of 2020 was registered with Shikrapur Police Station on a complaint filed by Hiralal Kadam-father of the deceased Sheetal. The complaint came to be filed on 14 th September, 2020 revolving around the death of his daughter on 8th September, 2020. The complainant state that his daughter Sheetal was married to Deepak on 4th July, 2010 and eight years old son-Vedant is born out of the said wedlock. His daughter was residing at her matrimonial house alongwith father-in-law, mother-in-law and her husband. Her husband, according to the complainant, died in suspicious circumstances on 11th April, 2020. The complainant has alleged that after the death of his son-in-law, her mother-in-law Kaushalya, sister-in-law Bharati, sister-in-law's husband-Rajendra Shirke, another sister-in-law Jayashree, cousin mother-in-law Leelabai used to harass her and the complaint is lodged against all of them alleging that all of them had thrown her in the well. In the other breath, the complaint has referred to a business transaction between his son- in-law and applicant No.2 and allege that an amount of Rs.80,00,000/- was due from applicant No.2. On account of getting back the amount, all the named persons in the FIR were harassing her and Rajendra Shirke was instigating them to do so. He then refer to the present applicant-Dnyanohba and allege that his daughter-Sheetal had given certain ornaments to be kept in the locker and that was her stridhan. It is vaguely alleged that after the death of her husband, she was harassed to take out the said ornaments and also transfer the land admeasuring 3 gunthas in their name. Household quibble between the lady members of the family has been referred to.