KAIVAN JITENDRA LALAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail in connection with C.R. No.813 of 2020 registered with Ghatkoper Police Station for the offence punishable under Ss. 498 (A), 406, 506 (2), 354 of Indian Penal Code (for short "IPC"). The First Information report was lodged on 21/11/2020.

(2.) The case of the prosecution is that, the complainant got married with applicant and she started residing in matrimonial home alongwith the applicant and the other accused. She was subjected to harassment and gold ornaments in the nature of Stridhan were misappropriated by the accused. She was assaulted. The co-accused had subjected her to act of outraging her modesty. She was continuously harassed and abused. On 1/5/2020 the complainant was threatened by pointing out knife and gold ornaments were taken by the accused. She was forced to execute writing that the gold ornaments were returned to her. The complainant was given ill-treatment. She was subjected to physical and mental cruelty. She was harassed from 29/12/2014 to 29/5/2020 by all the accused. Shridhan was worth of Rs.5,93,268.00.

(3.) The applicant and the other accused had preferred anticipatory bail application before the Sessions Court. The said application was partly allowed on 3/2/2021. The Sessions Court granted anticipatory bail to other accused and rejected the application of the this applicant.