RAJARAM VITHAL JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners i.e. father-in-law and mother-in-law of deceased Mrs. Amrapali have invoked jurisdiction of this Court under Article 226 of the Constitution of India, impugning F.I.R. bearing C.R. No. 329 of 2013 dated 7 th August 2013, registered with Yerwada Police Station, Pune, under Ss. 498A, 306 read with 34 of Indian Penal Code (I.P.C.). Respondent No.2 is the father of Mrs. Amrapali (deceased).

(2.) Heard Mr. Mali, learned counsel for Petitioners, Mr. Shalgaonkar, learned A.P.P. for Respondent No.1-State and Mr. Bhujbal, learned Advocate for Respondent No.2-informant. Perused entire record. Record indicates that, by an Order dated 11 th December 2013, Rule and interim relief in favour of the Petitioners was granted. By way of interim relief it was directed that, the chargesheet/final report shall not be filed qua the Petitioners without prior permission of this Court. It was further directed that, the investigation of the crime can continue and chargesheet/report in relation to other accused can be filed.

(3.) Record indicates that, the First Information Report is lodged by Respondent No.2. It is the prosecution case that, the marriage of Mrs. Amrapali, i.e. the daughter of Respondent No.2, was solemnized on 6 th January 2013 with Gaurav Rajaram Jadhav, i.e. the son of Petitioners. Gaurav Jadhav was addicted to betting and used to bet on I.P.L. cricket match. He used to assault Mrs. Amrapali and taunt her by saying that, 'she was not lucky for him'. He also used to instigate her to commit suicide. The said fact was informed by Mrs. Amrapali to Respondent No.2 on phone. The Respondent No.2 and his wife therefore went to meet Mrs. Amrapali at her matrimonial house. Mrs. Amrapali informed them that, for the purpose of betting of I.P.L. cricket match, her husband has pledged her golden bangles and other ornaments and when she enquired about it, he assaulted her. On 7 th August 2013 at about 10:00 a.m., the Respondent No.2 gave a phone call to his daughter, when she informed him that, her husband is at home and he is in hurry to go for work. At about 11:00 a.m., the Respondent No.2 received a phone call from his close relative who informed that, Mrs. Amrapali has committed suicide by hanging. In this brief premise, present crime is registered.