EBRAHIM MOHD. IQBAL LAKDAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No. 416 of 2020 registered with Amboli Police Station, under sections 377, 498 A, 323, 504, 506 of the Indian Penal Code , Section 67 of the Information Technology Act and Section 3 and 4 of The Muslim Women (Protection of Rights on Marriage) Act , 2019.

(2.) The FIR is lodged by the victim herself on 28/08/2020. She has stated in her FIR that, the applicant had married twice earlier. He had five children from his first wife. After divorce from the first wife, he got married to second wife and even she was divorced. The first informant got married with the applicant on 07/09/2018. At that time, her mother's 15 tola gold was given to her and Rs.3,50,000/- were spent during marriage. The FIR further mentions that, the applicant gave some intoxicating drink to the first informant and in that situation took some photographs and recorded video of the first informant. The FIR further mentions that, the applicant had unnatural sex with her in October, 2018. He had inserted aluminium rod causing bleeding in her private parts. The first informant had gone to her doctor but did not tell her the real fact. The applicant did not want child from this marriage and there was quarrel between them. It is alleged in the FIR that, the applicant used to harass her and used to ask her to bring money from her parental house. According to the first informant, amount of Rs.4,80,000/- was given to the applicant but even then, he used to beat her. On 03/06/2020, applicant's daughter came to reside with them. At that time, the applicant told the first informant to do all the work in the house. The first informant refused and then applicant assaulted her. On that day itself, the applicant gave her talaq. She was left at her parental house. He threatened her that, he would make all the videos and photographs viral. Thereafter, the applicant blocked first informant's phone number. On this basis, the FIR is lodged.

(3.) Heard Ms. Misbaah Solkar, learned counsel for the applicant, Shri. R.M. Pethe, learned APP for the State and Shri.Adil Khatri, learned counsel for the complainant.