SANJAY ANANDA VIBHUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners seek quashing of C.R.No.132/2013 dtd. 8/8/2013 registered at Vita Police Station, Sangli for offences punishable under Ss. 498-A, 313, 494, 323, 504, 506 read with Sec. 34 of the Indian Penal Code and the subsequent Final Report dtd. 11/11/2014 filed by the Investigating Officer in the Court of the Judicial Magistrate First Class at Vita.

(2.) The Petitioner No.1 herein is the husband of the Respondent No.2 (original complainant). Petitioners No.2 and 3 are the mother and brother of Petitioner No.1 respectively, whereas Petitioner No.4 is the wife of Petitioner No. 3.

(3.) The FIR reveals that, the Petitioner No.1 and the complainant were married on 1/12/2002 according to Hindu rites and rituals. The complainant states that, she resided with her husband, brother of her husband, his wife and mother-in-law. After the birth of their minor son in 2004, the Petitioners started ill-treating her. Complainant has narrated the instances of cruelty in detail in the FIR. Some of the instances are as under:-