PIYUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned counsel for the parties.

(2.) By preferring this application, the applicant seeking relief for quashing of First Information Report vide Crime No.489 of 2021 registered at Police Station Nandgaonpeth, Amravati for the offence punishable under Ss. 324, 498-A, 504 and 506 read with Sec. 34 of the Indian Penal Code.

(3.) Non-applicant No.2 has lodged the report against the present applicant alleging that her marriage was performed with applicant on 02/12/2020. Her husband is serving in Merchant Navy. After marriage she resumed cohabitation at her matrimonial house. She was ill-treated and harassed by applicant. Her father though given him Rs.3,00,000.00 (Rs. Three Lacs) for purchase of the house but applicant had not returned the said amount. Whenever she demands the amount, her husband assaults her. On the basis of said report, police have registered the offence against the applicant.