SARANG DIWAKAR AMLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed under Sec. 482 of the Code of Criminal Procedure (for short "Cr.P.C.") for quashing the First Information Report (for short "FIR") bearing Crime No.341 of 2020 registered with Bhagyanagar Police Station, Dist. Nanded for the offences punishable under Ss. 498-A, 323, 504, 506 read with Sec. 34 of Indian Penal Code (for short "IPC") and also the proceedings in R.C.C. No.850 of 2020 pending before the learned Additional Chief Judicial Magistrate, Nanded.

(2.) Applicant No.1 is the husband of respondent No.2. Applicant No.2 is the mother of applicant No.1 and mother-in-law of respondent No.2. Applicant No.3 is the elder married sister of applicant No.1 and sister-in-law of respondent No.2.

(3.) The informant - respondent No.2 lodged report with the Bhagyanagar Police Station, Dist. Nanded on 9/9/2020. Her marriage was performed with applicant No.1 on 12/12/2019 at Pune. According to her, the entire marriage expenses were borne by her father and at the time of marriage gold weighing 21 Tolas, one gold chain of one and half Tola, ring of 5 gm. and cash of Rs.1,00,000.00 was given. She states that she was treated properly for about a month by the applicants and thereafter, she was treated like maid servant. The applicants started demanding amount of Rs.4,00,000.00 for purchasing four wheeler. When she told that her father doesn't have that much amount, then applicant No.1 -husband had harassed her physically as well as mentally. Thereafter, she was taken to Doctor so that there should be son born to the couple, but the Doctor told that the gestation period is not complete. Thereafter, applicant Nos.2 and 3 had assaulted her by slap and kicks and abused her, threatened her by saying that she has defrauded them. She then states in the FIR that applicant Nos.2 and 3 went to her father's place at Parimal Nagar, Nanded and told to the informant that if amount of Rs.4,00,000.00 is brought as stated by applicant No.1 then only she would be allowed to cohabit. She was assaulted at that time and this incident had taken place at about 12.00 p.m. on 27/6/2020. She has then lodged the report.