ARCHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) The matrimonial discord and alleged greed of demand has made Smt. Suvarna to prosecute her husband, in laws, brother-in-law (Pradeep) and husband's sister Archana (applicant No.1). The F.I.R. illustrates demand by the husband, father-in-law, applicants Archana and Pradeep, collectively asking Smt. Suvarna that dowry in the marriage was inadequate and in order to purchase a motor cycle to bring additional booty of Rs.1,00,000/- from her parents. She was allegedly tortured and ill-treated. This information she has communicated to her parents. She is presently with her parents.