AYESHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant has put forth prayer clauses A and E as under :-

(2.) We have considered the strenuous submissions of the learned advocate for the applicant, the learned prosecutor on behalf of the State and the learned advocate on behalf of respondent No.2/ original informant.

(3.) The First Information Report dated 25.04.2019 was registered at 23:18 hours with the Bazaar Peth Police Station, Bhusawal by respondent No.2/Smt.Asma. It was stated that her daughter Amrin was married to accused No.1 (Asif Gulam Dastagir) on 01.05.2004. The FIR details out the alleged physical and mental torture suffered by the deceased Amrin on account of the latter having failed in forebearing a child from her marriage with Asif. The said torture had commenced soon after the marriage when the husband Asif and in-laws of the deceased Amrin noticed that Amrin was unable to bear a child. Various taunts suffered by her and comments like, "it is better that you die so that Asif can remarry and have children", etc. are set out in the FIR.