RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.0307 of 2020, registered with the Chandanzira Police Station, Taluka and District Jalna, for the offences punishable under Ss. 307 , 498-A , 323 , 504 read with 34 of Indian Penal Code , 1960 and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Brief facts of the case are that, informant Seema lodged report against her husband and in-laws alleging that the applicants demanded Rs.50,000.00 to her and threatened that if it is not paid by her, they will not allow her to cohabit with her husband. On 29/8/2020, she consumed poison because of ill-treatment caused by the applicants. She was treated in the hospital at Rajur and thereafter, at Santkrupa hospital at Jalna. The informant was again ill-treated for the payment of bill of that hospitals. On 2 nd September, 2020, all the applicants forcibly administered poison to her. That time, applicant No.1 Ramesh instigated them by making phone call for administrating poison to her. Again she was admitted in the hospital at Rajur and thereafter, she lodged the report against the applicants.

(3.) Initially applicant No.1 husband of the sister-in-law of the informant filed this criminal application. The case is compromised. The informant is cohabiting with her husband. Applicant Nos.2 to 6 are also added as applicants, as per directions of this Court.