ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. These application have been filed for quashment of the F.I.R. bearing Crime No.112/2021, registered with Parli Police Station, District Beed and the consequential charge sheet bearing No.120/2021 filed on 22/8/2021 and R.C.C. No.225/2021, pending before the learned Judicial Magistrate, First Class, Parli Vaijnath, District Beed. for the offences punishable under Ss. 498-A, 323, 504, 506 and 149 read with Sec. 34 of the Indian Penal Code.

(2.) What can be gathered from the F.I.R. and the police papers is that, the respondent No.2 wife married co-accused Ram way back in April 2017. On marriage, she started residing at her matrimonial home along with him and other in-laws. She was treated well for initial period of 15 days of the marriage. The applicants and other in-laws including the husband ill-treated her for one or the other reason. The main reason for ill-treatment was having not been paid dowry in the marriage. She was even asked to pay Rs.7.00 Lakhs from her parents for construction of house. She was turned out of the matrimonial home after the first 15 days of the marriage. Since then she has been residing at her parental home.

(3.) The learned A.P.P. and the learned Advocate representing respondent No.2 submit that, there are averments in the F.I.R. indicating prima facie involvement of the applicants in the offences in question. Statements of witnesses, relations of the respondent wife are consistent with the F.I.R. Learned Advocates, therefore, urged for rejection of the application.