RUCHIR SATISH SANGHAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.489 of 2022 dtd. 13/12/2022 registered with Vimantal Police Station, District Pune for offences punishable under Sec. 498-A, 376, 377, 420, 323, 504, 506, 500 read with Sec. 34 of the Indian Penal Code, 1860, the applicant and in-laws of respondent No.2 are seeking relief under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to the learned advocate for the applicants, the marriage between the accused No.1 and the informant was performed on 21/3/2015. Thereafter, the accused No.1 used to assault the informant. Remaining accused used to harass the informant for non-payment of dowry. In the month of March 2022 the accused No.1 established unnatural sexual intercourse with the informant. The applicants forced the informant to pay amount of Rs.62,37,117.00 towards dowry.

(3.) The applicants, therefore, filed application before the learned Session Judge under Sec. 438 of the Criminal Procedure Code, 1973, which is rejected by order dated 20 th December 2022. Aggrieved thereby, the applicants have filed present anticipatory bail applications.