SABHAJIT SITARAM SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Miss Anjana Sharma, learned Counsel for the applicant, Mr.Shrinivas Singh, learned Counsel for the Intervenor/First Informant and Mrs.M.M.Deshmukh, learned APP for State.

(2.) The applicant has been booked by Kamothe Police Station, Navi Mumbai in C.R.No.256/2019 of the offences punishable under Sections 498-A, 406, 504 read with 34 of the Indian Penal Code.

(3.) The applicant is the father-in-law of the complainant. Marriage of the complainant with the son of the applicant was solemnized on 04.12.2017 as per rituals of Hindu religion. After the marriage, the complainant went to the matrimonial house for co-habitation situated at Manasarovar Complex, Sector-34, Kamothe, Panvel, District-Raigad. On 05/06/2018, the complainant had left the matrimonial house.