VASANTRAO DEVRAO WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application for quashment of F.I.R. being Crime No.0092 of 2022, registered with Police Station, Sambhaji Nagar, District Beed, for the offences punishable under Sec. 498-A, 323 , 504, 506 and 34 of the Indian Penal Code and the consequential charge-sheet filed in R.C.C. No.213 of 2022.

(3.) What can be gathered from the FIR and police papers is that the respondent - wife married co-accused Amit in December, 2015. On marriage, she started residing at her matrimonial home along with her parents-in-laws, the applicants herein. She was treated well for initial period of two years. Thereafter, the husband and the applicants started illtreating her over her look and inability to cook. She was even assaulted. The respondent-wife stayed at her matrimonial home upto 2016-2017. Thereafter, both i.e. her husband and herself went to Hyderabad. They stayed together upto 2020. Thereafter, the respondent-wife secured a job in Pune. In February, 2022, co-accused husband went to Pune to meet her. He came back for naming ceremony of child of his brother. Respondent no.2 also came back. Then it has been alleged that co-accused husband and the present applicants illtreated her so as to coerce her to fetch Rs.30,00,000.00 from her parents.