RISHIKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard learned counsel for both the sides for final disposal.

(2.) Present proceeding is filed for quashing First Information Report bearing Crime No. 293 of 2019 registered with Beed Rural Police Station, Beed, District Beed for the offences punishable under Sections 498-A, 323, 504 and 506 read with Section 34 of the Indian Penal Code.

(3.) The crime is registered on the basis of report given by present respondent No. 2, first informant. In the FIR, respondent No. 2 has contended that her marriage with applicant No. 1 - Rishikesh took place on 20-03-2016. After marriage she cohabited with applicant No. 1 at his residential place "Rushikesh Sadan", Takshshila Nagar, Beed. It is contended that for first few days she was treated well by her husband, parents of her husband, brother of the husband, married sisters of the husband and other relatives of husband, but after few days they started harassing her. It is contended that first harassment was started by saying that gold needle and silver thread was not given to them in the marriage as per the custom in the region. It is contended that then applicants started asking her to bring Rupees Ten Lakh from her parents by saying that they wanted to purchase Innova Car. It is contended that when informant expressed inability to meet their demand as her parents are poor, she was driven out of the matrimonial house. It is the contention of informant that she started staying with her parents in Beed city and there she delivered a female child. It is contended that after the delivery, she was sent back to the matrimonial house for cohabitation. It is her contention that for few days she was treated well and then applicants again started demand of Rupees five Lakh by saying that applicant- Parsaram Hambarde, husband of sister of husband of the informant was to deposit the amount with one institution. It is contended that to force her to bring that money from her parents and she was driven out of the matrimonial house. It is contended that due to this incident she started residing with her parents at village Aher Dhanora. It is contended that on 23-06-2019, all the applicants came to village Aher Dhanora and said to the parents of informant that they were ready to take back the informant, if they are ready to meet the demand. It is contended that when she and her parents showed inability to meet the demand, her husband beat her and said that he would marry with another lady. The report came to be given on 10-10-2019.