VASANT KISAN SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants are seeking their release on bail in connection with C.R.No. 18 of 2020 registered at Bhandup police station, on 13/01/2020, under sections 304B, 306, 498A, 504 and 506 r/w.34 of the Indian Penal Code (for short ' IPC ;').

(2.) The present applicants are parents of the husband of deceased Manisha. She had got married with the applicant's son Saiprasad in the year 2018. Manisha had studied up to C.A. Final and she was gainfully employed. The FIR mentions that the present applicants, Manisha's husband Saiprasad and sister in law Jyoti, used to harass her mentally and physically. They used to demand Rs.25 lakhs because they had purchased a new house. It is mentioned in the FIR that, on 12/01/2019 around 3.00p.m. Manisha called the informant telephonically and told him to take her to her parental house. Manisha told him that her husband was abusing her and applicants were also causing harassment. The applicant No.1 came aggressively towards her. Manisha's husband told her to leave their house immediately and he had in fact kept her bag ready. On 12/01/2020, at about 7.00p.m. Manisha and applicant's son attended a marriage function at Badlapur. Manisha's husband stayed aloof during the ceremony. Thereafter, the informant, Manisha and her husband boarded a train to go to Bhandup. At Thane, Manisha's husband got down from the train and went away. The informant and Manisha started going to Bhandup in a rickshaw. At that time, Manisha told him that the applicant No.2 had passed derogatory remarks about Manisha's lifestyle in her parents' house and had demanded Rs.25 lakhs for repayment of the loan taken for purchasing a flat. At around 10.00p.m., informant and Manisha reached their parental house. In the night itself Manisha committed suicide by hanging herself. On these allegations the FIR is lodged. Both applicants were arrested on 13/01/2020 along with their son. Their son was subsequently released on bail. The applicants' daughter was granted anticipatory bail.

(3.) Heard Shri. Satyaram Gaud, learned counsel for the applicants and Shri. Palkar, learned APP for the State.