MEERA SANJAY RAJANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This application is filed for quashment of the FIR being C.R. No.201 of 2020, registered with Himayatnagar Police Station, District Nanded for the offences punishable under Sec. 498-A, 494, 323, 504, 506 read with Sec. 34 of the Indian Penal Code and the consequential proceedings being R.C.C. No.49/2021 pending before the Judicial Magistrate, First Class, Himayatnagar.

(3.) The applicants before the Court are informant's sister-in-law and her husband. The F.I.R. has been lodged on 26 th September, 2020 with averments therein that informant married with Keshav on 19/4/2017. On marriage she started residing at her matrimonial home along with parents-in-law and others. It is further case that for initial period of marriage she was treated well. The husband and in-law thereafter started ill-treating her for one or the other reason. They would illtreate her with a view to fetch Rs. 3,50,000.00 from her parents for doing some business. It has further been alleged in the FIR that the husband has illicit relations with a woman in the village. The applicants and other in-laws would on one or the other way helped him to keep such relationship. Within one year of her marriage, informant conceived. She left her matrimonial home for delivery. When she returned to her matrimonial home, she realised her husband to have been residing with some other woman. She therefore approached the concerned police station and lodged the FIR.