SARLA VILAS KHANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure by two out of four accused from Crime No. 1722/2019, registered with Tophakhana Police Station, District Ahmednagar, for the offences punishable under Section 306 , 323 , 504 , 506 read with Section 34 of the Indian Penal Code.

(2.) In sum and substance of the allegations are to the effect that the daughter of the informant committed suicide by hanging herself on 02.12.2019. The daughter of the deceased is the daughter-in-law of the applicants. It is alleged that a house property was standing in the name of deceased and the applicants and their sons were insisting that she transferred it their name. It is alleged that they had subjected the deceased to mental torture by persistently demanding such transfer. Fed up with such illtreatment she committed suicide and the applicants and the other accused have abetted its commission.

(3.) The learned advocate for the applicants at the out set points out that the son in law of the deceased Ganesh has been granted anticipatory bail by the Sessions Court whereas his brother Vijay has been released on regular bail. Going by the allegations, no specific and precise overt act is attributed to the applicants. It has been vaguely alleged that all the accused including present applicants were insisting that property was transferred in their name.