LALSHAHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent.

(2.) By this application under Section 482 of Cr.P.C. the applicants have prayed to quash and set aside the proceedings in Regular Criminal Case No.202/2010 arising out of Crime No.14/2010 registered by Police Station Tamgaon, Tah. Sangrampur, Dist. Buldhana with accusations for the offences punishable under Sections 498 A, 506, 504 r/w Section 34 of the IPC pending on the file of learned Judicial Magistrate First Class, Sangrampur, Dist. Buldhana. It appears that the applicants are facing proceedings arising from F.I.R. No.41/2010, which was registered on 17.04.2010 by Tamgaon Police Station, Dist. Buldhana on the basis of complaint lodged by Smt. Shabana Chhotushah against her husband and seven others on the ground that they have conspired together to harass the first informant mentally and physically with a view to demand dowry.

(3.) According to the first informant, she had married with the accused Lalshah @ Chhotushah Yunus Shah six years prior to the complaint. After her marriage, she went to Zadegaon for co habitation with her husband. Thereafter, they had also stayed at Nirod for about a year. According to first informant, accused no.1 to 8 used to treat her with cruelty, both mentally and physically on the pretext that dowry was not paid by her mother. On that pretext, they had demanded sum of Rs. 35,000/ and threatened her that if she come back again without bringing dowry she may be murdered. She was compelled to leave the matrimonial home and she is residing with her mother at Nirod.