ARUN SUDHAKAR JAIN Vs. VIVEK PADAMRAJENDRA MAHAJAN

JUDGEMENT

(1.) Perused the investigation papers which were made available for inspection purpose, as well as, heard learned respective Counsel for the parties, finally.

(2.) This is an application preferred by the applicant i.e. original complainant, for setting aside the order dated 10th May 2011, passed by the learned Additional Sessions Judge, Osmanabad, in Criminal Bail Application No. 294/2011, granting bail to respondent no.1 herein, and also requesting to issue directions to arrest the respondent no.1.

(3.) The applicant, namely, Arun s/o. Sudhakar Jain, is the original complainant who filed the FIR on 30th March 2011, under Crime No. 45/2011, with Police Station, Paranda (District : Osmanabad), against respondent no.1 herein, namely, Vivek s/o. Padamrajendra Mahajan, and the other co-accused persons for the offences punishable under Sections 498-A, 323, 504, 306, read with Section 34 of Indian Penal Code. The applicant had a daughter, namely, Vijaya who married with the respondent no.1, namely, Vivek, on 17-5-2009, and the said couple was blessed with one son who is of 11 months old. It is alleged that deceased Vijaya was treated well for about six months after the marriage, but thereafter she was subjected to mental and physical illtreatment by the respondent no.1 i.e. her husband and her parents in law. It is also alleged that unlawful demand of Rs. 20,000/- was made to the victim Vijaya by the respondent no.1 and co-accused for the purpose of installation of garage, and also, they were asking Vijay to bring one golden ring of 1 Tola from her parents in law, and she was subjected to mental and physical illtreatment due to non-fulfillment of the said demands.