SHAIKH SHAUKAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With consent, heard finally at the stage of admission.

(2.) By this Application under Sec. 482 of the Code of Criminal Procedure, the Applicants have sought to quash the criminal proceedings bearing R.C.C. No. 50/2021 emanating from the first information report bearing C.R. No. 280/2017, dtd. 7/11/2017 registered at Phulambri Police Station for the offences punishable under Ss. 498-A, 323, 504, 506 read with 34 of the Indian Penal Code.

(3.) The aforesaid crime was registered pursuant to the first information report lodged by the Respondent No. 2 against her husband and his parents being the Applicant Nos. 1 to 3 respectively. The marriage of the Applicant no.1 and the Respondent no. 2 was solemnized on 31/5/2014. There was rift in the matrimonial ties between the Respondent No. 2 and the Applicant No.1, which led to filing of the first information report. In the FIR, the Respondent No. 2 has alleged that the Applicants demanded dowry of Rs.5,00,000.00 and that they subjected her to physical and mental cruelty for not meeting the unlawful demand. She claims that she left her matrimonial home due to the ill-treatment meted out to her. Based on these allegations, the aforesaid crime came to be registered.