SUMAN Vs. MAHAVIR

JUDGEMENT

(1.) This Application is under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."). Notice to Respondent Nos.10 and 11. The learned A.P.P. waives notice for Respondent Nos.10 and 11. Finally heard at admission stage.

(2.) Present Application has been filed in view of orders passed under Section 203 of the Cr.P.C. dated 16th December, 2013 vide which Judicial Magistrate(First Class) Court No.7, Ahmednagar has dismissed the complaint filed by the Applicant.

(3.) Learned counsel for Applicant submits that between the complainant wife and Respondent Nos. 1 to 9 husband and inlaws, there were various proceedings pending and on 31st March, 2009 after attending the Court proceedings in Criminal Misc. Application No.757 of 2007 at Ahmednagar, the Applicantwife was proceeding from near Hoshing Hospital towards S.T. Stand, when the incident took place. Her husband Accused No.1 called out to her to wait and Accused Nos.2 to 9 came there and the accused persons abused her on caste and threatened and misbehaved with her. Applicant reported matter to Police on 2nd April, 2009 in writing. She pursued the matter with Police. On 3rd May, 2009 when she met Accused No. 10 P.S.I. Koli, he kept talking to Accused No.1, his Advocate and a journalist Zoting. When she interfered, Accused No.10 also abused her on caste. Thus she filed Private Complaint.