SHIVEK RAMESH DHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.495/2021 registered with Rabale Police Station, Navi Mumbai, dtd. 02/12/2021, under Sec. 498-A, 323, 504, 406, 506(2) of the Indian Penal Code and under Sec. 3 an 4 of the Dowry Prohibition Act.

(2.) Heard Resham I. Sahni, learned counsel for the Applicant and Smt.A.A. Takalkar, learned APP for the State. Nesarikar

(3.) The FIR is lodged by the Applicant 's wife on 02/12/2021. She has stated that she got married with the Applicant on 11/11/2017. At the time of marriage, the Applicant 's family wanted gold coin each for their family members. But the informant and her family refused to give those. After the marriage the in-laws used to talk about their demand and used to cause harassment to the informant. It is mentioned that her sister-in-law and the father-in-law used to instigate the Applicant and thereafter the Applicant used to insult and humiliate the informant. He used to abuse her. The couple has a son, who is 3 years of age as of today. In November 2019, the Applicant and the informant started residing in Vashi, Navi Mumbai. It is her case that the informant had given around Rs.13,50,000.00 for purchasing a flat. The Applicant was demanding more money for purchasing that flat. There used to be fight between them. The FIR mentions a few instances on which they had fought with each other. There are allegations that the Applicant had inflicted some wounds on himself to show that the informant had assaulted him. The informant got fed up and went to reside with her sister. The Applicant came there and demanded to see his child. The Applicant made a phone call to police and made false allegations. There are allegations that the Applicant had retained ornaments worth around Rs.4,20,000.00. On this basis FIR is lodged.