ARUNSINGH FATEESINGH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been moved by the applicant under Sec. 439 of the Code of Criminal Procedure in C.R. No. 952 of 2020 registered with Sangola Police Station, District- Solapur for the offences punishable under Ss. 376D, 452, 394, 420, 363, 344, 324, 323, 504, 506, 201 r/w 34 of the Indian Penal Code.

(2.) It is the case of prosecution that the informant is a divorcee and was looking a match for her. The applicant represented the informant as a divorced man and further showed his willingness to marry her. Thereafter both of them exchanged their mobile numbers and ultimately decided to marry. The informant on her part agreed to give Rs.1,50,000.00 and 5 tola gold to the applicant and both of them decided to perform Court marriage. However, later on the informant learnt that the applicant has many vices and refused to marry.

(3.) The prosecution alleges that on 19/01/2020 the applicant visited the informant 's house and forcibly ravished her and also beat her by means of slipper and leather belt. He also threatened the informant with dire consequences from his cell phone. It is further alleged that on 15/03/2020 the applicant with the help of accused Ruju Gora Khan, Prashant Suresh Chandanshiv and Raju Dinkar Puri-Gosavi abducted the informant and wrongfully confined her at his farm house for 20 days. When the informant refused to marry the applicant allegedly beat her by Kolhapuri slippers and leather belt and also sexually assaulted. The informant accordingly lodged the report.