(1.) Heard. This is an application for quashment of the First Information Report (F.I.R.) bearing No.0015/2023, registered with Vimantal Police Station, Nanded for the offences punishable under Ss. 498-A, 323, 504 read with Sec. 34 of the Indian Penal Code and the consequential criminal proceedings bearing R.C.C. No.446/2023.
(2.) Pending the application, the husband of respondent No.2 passed away. The mother-in-law of respondent No.2 is not before us. What can be gathered from the F.I.R. and the police papers is that, the respondent No.2 married the deceased way back in 2003. The respondent No.2 was blessed with two children who are now grown up. The respondent No.2 has been serving as a Nurse with a private hospital. In 2020, her mother was afflicted with Covid-19. The respondent No.2, therefore, had paid her Rs.1.00 Lakh. After having realised the same, her husband started asking her to get back the said amount from her mother. He would also suspect her character.
(3.) It is further alleged in the F.I.R. that, on 28/12/2022, the respondent No.2 was about to set out of the house for her work place. Her husband started abusing her over her character. He confined her in one of the rooms and threatened her to detain her the same way until she brings Rs.1.00 Lakh back from her mother.