GOPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) After having heard learned counsel for the petitioners at length, we expressed disinclination to grant the relief to petitioners No.2, 3 and 6. Learned counsel for the petitioners, therefore, came around to withdraw the petition of petitioners No.2, 3 and 6. The writ petition of petitioners No.2, 3 and 6, as such, stands disposed of as withdrawn.

(2.) This writ petition has been moved for quashment of the F.I.R. bearing Crime No.19/2019, registered with Dhule Taluka Police Station and consequential charge sheet No.89/2019 filed before the learned Judicial Magistrate, First Class, Dhule for the offences punishable under Ss. 498-A, 406, 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(3.) What can be gathered from the F.I.R. and the other police papers is that the respondent No.2 wife married Gaurav (no more) in April 2017. The informant originally hailed from Ner, Taluka and District Dhule. The petitioners and other in-laws are from State of Karnataka. On marriage, the respondent No.2 started residing at her matrimonial home in Gulbarga. It was a joint family. It has been averred inthe F.I.R. that, cousin parents-in-law (???? ???? ??? ?????), cousin brother (???? ???) residing from Hyderabad would visit the informant's matrimonial home and instigate her mother-in-law to harass and ill-treat her so as to compel her to fetch Rs.50,000.00 from her parents for her husband's business.