ANIKET JAYPRAKASH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Instant criminal application, at the instance of applicants herein, is by invoking Sec. 482 of the Code of Criminal Procedure, praying for quashment of crime and charge-sheet arising out of complaint lodged at the instance of present respondent No.2.

(2.) Brief facts of the case are as under :

(3.) In the FIR complainant - Jayshri Aniket Chavan (respondent No.2) alleged that she was married to applicant No.1 on 24/5/2014. Her husband is conducting business of mineral water at Nighoje, Chakan, Tq.Khed, District Pune. That after marriage she came to reside with her husband and in-laws, where all the applicants are staying together. It is the case of the complainant that, for a week after the marriage, she was treated properly by her in-laws. However, subsequently, husband and all her in-laws taunted her saying that proper honours were not given to them in the marriage, and therefore, she should bring Rs.2,00,000.00and she alleged that on such count they beat her and subjected her to physical ill-treatment. According to the complainant, her father came at her matrimonial house and gave understanding to her husband and in-laws that he will fulfll their demand of Rs.2,00,000.00. Thereafter, she was treated properly for six months. But again after six months, ill-treatment was resumed. She was abused, kept starved and driven out of the house. According to her, demand of Rs.2,00,000.00 was met by her parents. Thereafter, after few days, again in-laws put up demand of Rs.5,00,000.00 for expanding the business. According to her, fnally, on 5/10/2017, applicants beat her and threatened to kill her and her son and had driven both of them out of the house. Therefore, she approached Police and registered aforesaid crime against the applicants.