SOPAN LALU RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the applicants are apprehending their arrest in connection with Crime No.349/2020 dated 24.08.2020 registered with Police Station, Jintur, Dist. Parbhani for the offence punishable under Section 328, 323, 506 read with Section 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. S.J. Salunke for applicant and learned APP Mr. N.T. Bhagat for respondent.

(3.) Applicants are the mother-in-law and father-in-law of the informant. Informant got married to the daughter of present applicants on 19.04.2017. The contents of the first information report (FIR) are that the wife of informant was pregnant, and therefore, he had left her at Jintur in November, 2019. Informant resides at Pune in connection with his work. However, his parents are residing at Malegaon Tanda. After the lock-down was declared, he says, that he had shifted his wife Priti to Malegaon in May, 2020. He states that on 22.08.2020 when he and his wife were at home in Malegaon Tanda, there was quarrel between them. Thereafter his wife had given a phone call to the present applicants and asked them to come to Malegaon and accordingly, the applicants with their son went at 9.00 p.m.. They started threatening the informant and on the say of applicant No.1, the applicant No.2 had administered poisonous substance in powder form. He states, that he became unconscious and regained the consciousness in hospital. He has then lodged the report.