RUSHIKESH SUDHIR DAHIWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the non-applicant returnable on 16-11-2021. Mr. S.N. Morampalle, learned APP waives service of notice for the non-applicant / State.

(2.) In anticipation of arrest in Crime bearing No.202 of 2021 registered at Amalner Police Station for the offences punishable under Sections 498-A, 323, 504, 506 read with Section 34 of the Indian Penal Code, the applicants are praying for pre-arrest bail.

(3.) Precisely, the case of the prosecution is that, the informant namely Divya got married with applicant no.1 Rushikesh on 18-01-2021. After five months of their marriage, all the applicants started demanding Rs.10,00,000/- for purchasing flat. Initially she was expelled from the matrimonial home on 06-02-2021 and since then she is residing with her parents. On 27-09-2021 the informant lodged a report against the applicants.