LAWS(BOM)-2020-3-461

BALAJI CHANDRAKANT BHAT JOSHI Vs. STATE OF MAHARASHTRA

Decided On March 16, 2020
Balaji Chandrakant Bhat Joshi Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an application for anticipatory bail in C.R. No. I-67 of 2020 registered with Borivali Police Station, Mumbai for offences punishable under Sections 498A, 354, 509, 323, 506(2), 504 r/w Section 34 of Indian Penal Code.

(2.) The FIR was lodged on 17th February, 2020. The applicant No.2 is wife of applicant No.1. Both of them are father-in-law and mother- in-law of the complainant. The applicant No.3 is daughter of applicant No.1 & 2 and applicant No.4 is the son of applicant No.1 & 2 (husband of complainant).

(3.) The marriage between the complainant and applicant No.4 was solemnized on 19th June, 2019. After the marriage, complainant had joined matrimonial home. For a period of 15 days the relations were cordial. Thereafter the applicant No.2 abused her and even assaulted. The applicant No.3 also troubled her. The complainant was repeatedly threatened. The applicant No.1 was addicted to liquor. He was trying to close to the complainant. On 8 th February, 2020 he tried to disrobe her. He demanded sexual favours. He also exhibited himself before the complainant. For not fulfilling the demand of applicant No.1 complainant was confined in the place behind bathroom. She was subjected to ill treatment. She was assaulted. Her cellphone was snatched on petty quarrel. The accused used to harass the complainant. She continuously ill treated. She could not told her roiled the neighbour. She received a call from her mother. She did not disclose incident to her but after hearing the complainant her mother realized that all is not well with her. The accused assaulted the complainant. She was confined in bathroom. 4 to 5 days thereafter, she was assaulted. The applicant No.1 threatened that she would be burnt by pouring kerosene. The applicant No.3 was instigating. The applicant No.1 assaulted her with wooden stick. He also poured kerosene. He closed the door of the bathroom from inside. Thereafter, the applicant No.1 pulled her close. The applicant No.4 threatened her. All of them assaulted her.