ASHA MADHUKAR KURPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants are seeking anticipatory bail in connection with C.R.No.1055/2020 registered at Lonavala Gramin Police Station, District-Pune dtd. 1/10/2020 under Sec. 306 read with 34 of the Indian Penal Code.

(2.) Heard Shri Vijendra Kumar Rai, learned Counsel for the Applicants and Smt A.A. Takalkar, learned A.P.P. for the State.

(3.) The FIR is lodged by one Dnyaneshwar Arekar in respect of commission of suicide by his wife Kanta. He has stated that they had three daughters. Two daughters were married. For the marriage of second daughter Priya, the informant and his wife had taken loan of Rs.50,000.00 from a small savings group. The deceased had returned Rs.20,000.00 from that loan. The balance could not be returned immediately and, therefore, the office bearers of the savings group started harassing the deceased. The first informant tried to tell them that he would return the money as early as possible. But they continued harassing and they threatened the deceased. Because of their constant harassment, the deceased had left her house for a few months. She came back again, but even thereafter the Applicants and other accused met her and demanded their money and threatened her. It is mentioned in the FIR that on 12/8/2020, the accused Smita @ Deepali Anil Jadhav had called the deceased telephonically and had threatened her. The informant and his wife lodged an NC complaint with Lonawala Gramin Police Station. It is mentioned in the FIR that because of these threats she was under pressure and ultimately committed suicide on 13/9/2020 by hanging herself. On this basis, the FIR is lodged.