AMARLAL HASOMAL LALWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of parties, heard finally at the stage of admission.

(2.) This is an application under Sec. 482 of Cr.P.C. to quash Crime No. 100 of 2019 dtd. 29/3/2019 registered with Gandhinagar Police Station, Kolhapur for offences punishable under Sec. 498A, 323, 504, 506 r/w. 34 of the Indian Penal Code.

(3.) The aforesaid crime was registered pursuant to the FIR lodged by respondent no.2. The marriage of respondent no.2 and applicant no.1 was solemnized in the year 2001. The applicant and respondent no.2 have a son from the said wedlock. Respondent no.2 left the matrimonial home in the year 2014, She lodged the FIR in the year 2019 alleging that since about six months from the date of her marriage her husband and his family members had subjected her to physical and mental cruelty. She has also alleged that her husband had forced her to get a car and cash of Rs.1.00 Lakh from her parents, and had abused and assaulted her for not meeting the unlawful demand. She has stated that she was thrown out of the house in the year 2014 at 2.00 a.m. Since then, she is residing at her parental home. It is on the basis of these allegations that the aforesaid crime came to be registered.