SUNIL SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, heard fnally.

(2.) By this writ petition, the petitioners are seeking quashing of FIR bearing No.49 of 2019 dated 7 th February, 2019 lodged at Police Station Chembur, Mumbai for the offences punishable under Ss. 498-A, 323, 504 and 506 read with Sec. 34 of the Indian Penal Code ("the IPC", for short). Respondent no.2 is the original complainant and she claims that petitioner no.1 (husband), petitioner no.2 (father- in-law) and petitioner nos.3 to 6 (sisters-in-law), together treated her in such a manner that they committed the aforesaid offences.

(3.) Brief facts leading to fling of the complaint are that petitioner no.1 and respondent no.2 got married on 20 th April, 2006. Respondent no.2 claims that since beginning of the matrimonial life, the petitioners harassed her on one count or the other. It is claimed that petitioner nos.1 and 2 demanded large sums of money towards dowry from the family of respondent no.2. It is then claimed that the petitioners, particularly petitioner no.1, continued mental and physical harassment to respondent no.2 and eventually, petitioner no.1 started living in a separate room from respondent no.2 and, thereafter, restrained respondent no.2 from even entering the matrimonial house. A perusal of the written complaint leading to registration of the First Information Report (FIR) would show that respondent no.2 has given details of the harassment suffered by her at the hands of the petitioners from the year 2006 upto June 2018.