ROHIT TANAJI BABAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is apprehending his arrest in connection with C.R.No.182 of 2019 registered with Vita Police Station, invoking Sections 498-A, 320 read with Section 34 of the Indian Penal Code (for short, "IPC "). The complaint is fled by the wife of the Applicant, who is a Chartered Accountant and is married to the Applicant on 25/11/2017.

(2.) Perusal of the complaint reveal that the complainant was engaged with the present Applicant on 28/06/2017 and as per her version, the entire arrangement was made as per the wishes of the Applicant 's family and the expenses were borne by her parents. There was a time gap between the engagement and date of marriage and it is alleged that at that time father of the Applicant, Tanaji Babar demanded gold and expenses of marriage. On showing hesitancy to arrange for the same, they were threatened that the marriage will be called off and on this count, an amount of Rs.17,00,000/- was made over to the family of the Applicant is the allegation. The marriage came to be solemnized on 25/11/2017 and it is alleged that amount of Rs.2,00,000/- was spent on the marriage and all the rituals were carried out by her family so as to please the Applicant and his family.

(3.) In the longish FIR, there are omnibus allegations levelled, without any specifcations of date and time and the vague allegations are made about the harassment of the complainant at the instance of her husband, father-in-law, mother-in-law, sister-in-law, husband of the sister-in-law, brother-in-law and two aunts of the Applicant. It is alleged that the Applicant was addicted to liquor and used to return home by consuming liquor and was in habit of thrashing her. The complainant also mention that they had visited to Bangkok, Malaysia, Singapore after marriage, but the marriage was not consummated. She was forced to consume liquor and on failure, she was beaten is also one of the allegation.