BHAGWAN AMBAR SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri N.S. Ghanekar learned counsel for the applicant, Shri Ghayal learned APP for the State and Shri Bangar assist to APP on behalf of the informant.

(2.) It is the prosecution case that the deceased was the daughter of the informant. Marriage of the deceased with Laxman (son of the applicant) was performed in the month of May-2018. The applicant is the father in law of the deceased. It is alleged that the applicant along with husband and mother in law made unlawful demand of Rupees Three Lakhs for purchasing agricultural field. Since this demand was not met she was subjected to ill- treatment. The applicant along with other accused used to threaten her that she would be eliminated if their unlawful demand was not met. The deceased used to tell her parents about the unlawful demand and the consequent ill- treatment. On 07.08.2020 at 9.00 pm the informant who is the father of the deceased, learnt about the suicide of the deceased by consumption of poison. Accordingly, on 08.08.2020 the informant lodged the FIR.

(3.) The application filed before the learned Sessions Judge came to be rejected.