SAYYED LAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of instant application, applicants herein, who are arraigned as accused in Crime No. 196 of 2019, registered at Shrirampur City Police Station, Shrirampur District - Ahmednagar, for the offence punishable under Sec. 498-A, 306, 323, 504, 506 read with Sec. 34 of the Penal Code, 1860, are praying for quashing the said crime and consequential charge-sheet arising out of it.

(2.) Raheman Shaikh, father of deceased Aasma, approached Shrirampur City Police Station, Shrirampur, District Ahmednagar on 11/3/2019 informing about his deceased daughter to be married with Salim Sayyed Lal Sayyed on 8/5/2011. He has alleged that after two months of marriage, father-in-law brought his daughter to informant's house levelling allegations that she was back answering and she was unable to do household work. Informant claims that after he enquired with his daughter, she told that her husband after getting drunk, abused her and beat her. Parents-in-law and brother-in-law also beat her and put up demand of Rs.50,000.00. On failure to meet such demand, she was driven out of the house. Getting fed-up of such ill-treatment, his daughter hanged herself on 10/3/2019 and committed suicide. Hence, the complaint.

(3.) In the backdrop of above complaint, Police registered Crime No. 196 of 2019 for the aforesaid offences against present applicants and investigation was carried out. On conclusion of the investigation, charge-sheet came to be filed. It is this crime and consequential proceeding, which are now sought to be quashed by the applicants herein by praying to invoke inherent powers under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.').