SHRIRAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties. The applicants have approached this Court praying for quashing the First Information Report No. 167 of 2013 registered at the instance of respondent No. 2 for the offences punishable under Sections 498-A, 306 read with Section 34 of Indian Penal Code.

(2.) The daughter of respondent No. 2 namely Manisha was married to one Ram Kale, son of applicant Nos. 1 and 2 and brother of applicant No. 3. The said Manisha committed suicide on 19/7/2013 by pouring kerosene on her person and setting herself on fire. Accordingly, the first information report came to be registered at the instance of respondent No. 2 alleging therein that the applicants were ill-treating the deceased on the ground of non payment of dowry.

(3.) The matter has been amicably settled between the parties and an affidavit has been filed by respondent No. 2 stating therein that the first information report was lodged by him on getting annoyed due to the accidental death of his daughter.