YUDHISTHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Learned counsel for the applicants submits that there is no prima facie case made out against any of the applicants inasmuch as all the applicants had admittedly stayed away from Neha and Yogesh and, therefore, it was not possible for them to subject Neha to harassment. Learned counsel for non-applicant No.2 disagrees and invites our attention to specific allegations made against all the applicants in the F.I.R.

(3.) On going through the F.I.R. carefully, we find that specific allegations of consistent harassment have been made against applicant Nos.1 to 4 and 6 by complainant Neha and considering these allegations, we are of the further view that offence punishable under Sec. 498A of the Indian Penal Code and other offences registered against these applicants are made out.