VARSHA SHESHRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant apprehending arrest in connection with Crime No.262/2020 registered with Police Station, Sengaon, for the offences punishable u/s. 304-B, 306, 498-A r/w. 34 of the Indian Penal Code , has preferred this application seeking pre-arrest bail.

(2.) Heard learned counsel for the applicant and learned APP representing the respondent-State. Perused the first information report and the order passed by the learned Additional Sessions Judge rejecting the application seeking anticipatory bail filed by the applicant.

(3.) In brief, it is the contention of the learned counsel for the applicant that the applicant is innocent and on the basis of the false and frivolous complaint filed alleging that the applicant had a illicit relationship with the husband of the deceased, the applicant has been implicated in the case as an accused. It is submitted that in the first information report lodged by the father of the deceased, it is alleged that the husband of her daughter i.e. accused no.1 in the case, had illicit relationship with the applicant. He used to beat her daughter at the instance of applicant. It is further alleged that during the absence of her husband, the applicant used to visit her house and used to cause physical and mental harassment to her daughter. It is submitted that if the allegations made in the first information report are taken to their face value and accepted in its entirety, still no offence u/s. 304-B, 306 and 498-A of the Indian Penal Code is made out against applicant. The applicant is not related with the husband of the deceased. Similarly, the allegations against the applicant makes out no case to attract the commission of offence u/s.306 of the IPC on the part of applicant.