RAVINDRA BHUVANESHWAR TIWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.110 of 2019 registered with Powai Police Station on 05/03/2019, under sections 304-B, 306, 498A, 323, 504 and 506 r/w. 34 of the Indian Penal Code . The applicant is arrested on 07/03/2019 and since then he is in custody.

(2.) Heard Shri. Bhaskar Sarwade, learned counsel for the applicant and Shri. Pethe, learned APP for the State.

(3.) The FIR is lodged by one Sunil Mishra on 05/03/2019 in respect of suicide committed by his sister Sanju @ Ritu. The applicant is husband of Ritu. It is mentioned in the FIR that the marriage of applicant and Ritu had taken place on 28/04/2016. At that time the first informant had given Rs.2 lakhs in cash, other household articles and a two wheeler to the applicant. The informant's sister and the applicant were residing at Jogeshwari Vikroli link road, Powai, Mumabi. They were residing with other family members of the applicant. Whenever Ritu used to visit her parental house, she used to complain that she was being harassed at the applicant's place. In particular, her mother in law used to taunt her on her looks and also on the fact that sufficient articles were not given in the marriage. The FIR mentions that, Ritu had told her sister Bindu that the applicant and all the family members used to taunt her on similar grounds. Ritu had also complained about the same to the first informant. On 15/08/2019, Ritu delivered a girl child and since then her harassment increased manyfold. In the year 2018, around Rakshabandhan, Ritu's mother in law Vimladevi demanded Rs.1 lakh. It is alleged that the applicant was threatening to divorce Ritu and, therefore, she was disturbed. On 04/03/2019 Ritu committed suicide by setting herself on fire in her matrimonial house. Based on these allegations the FIR is lodged.