PREMLATA SATISH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Application filed under Sec. 482 of the Criminal Procedure Code, the Applicants seek to quash the FIR No. I-106/2023 registered at Vashi Police Station, Navi Mumbai and Charge Sheet No.I- 152/2023 in R.C.C.No.1273/2023 pending on the file of learned Metropolitan Magistrate, Vashi, Belapur, Navi Mumbai for offences punishable under Sec. 323, 406, 498-A, 504 r/w. 34 of the Indian Penal Code.

(3.) The aforesaid crime was registered pursuant to the FIR lodged by Respondent No.2. The Applicant No.1 is the mother-in-law and Applicant Nos.2 and 3 are the married sisters-in-law of Respondent No.2. The facts narrated in the FIR reveal that the marriage of Respondent No.2 and Nitin Sharma, the son of the Applicant No.1, was solemnized on 08/08/2022. This was their second marriage and each of them has a child from the previous marriage. The Respondent No.2 claims that at the time of wedding ceremony, her husband and his family members demanded several valuable gold items and cash as 'shagun' (good luck). When they visited Dehradhun after their marriage, instead of staying in her matrimonial home, they stayed in a hotel. Her husband made her spend Rs.1,50,000.00 to purchase laptop for his son and she was made to buy gold bangles for Applicant Nos.2 and 3 on their visit to Jagannathpuri.