TUSHAR HARIHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in C.R.No.30 of 2022 registered with Dapoli Police Station for the offences punishable under Ss. 376, 377, 323, 504, 506 of the Indian Penal Code, 1860 and Sec. 66(E) of the Information Technology Act, 2000, the Applicant has preferred this Application seeking pre-arrest bail.

(2.) The Respondent No.2 - first informant, is the wife of the Applicant. Their marriage was solemnized on 19/12/2021.

(3.) The Respondent No.2 claimed that on 25 th December, 2021, the Applicant turned her out of the matrimonial home. The Applicant flately refused to allow the Respondent No.2 to resume cohabitation. Thus, on 9 th February, 2022, the Respondent No.2 lodged a report with Dapoli Police Station with the allegations that their betrothal ceremony was held on 6 th July, 2021 at Malavali, Tal. Maval, Dist. Pune. The Applicant had gifted her a mobile phone handset. The Applicant used to have vulgar chats with the Respondent No.2, despite protest by Respondent No.2. After the date of marriage was fixed, the Applicant stayed back at the house of the Respondent No.2. On 28/8/2021, the Applicant, Respondent No.2 and her family members had gone for an outing at Harne Bunder. The Applicant allegedly had forcible sexual relations without the consent of Respondent No.2. The Applicant allegedly also made the Respondent No.2 to forward her seminude pictures, on phone.