REKHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present criminal application is preferred under Sec. 482 of the Code of Criminal Procedure, 1973 (Hereinafter referred to as 'the Cr.P.C.' for brevity), challenging F.I.R. bearing Crime No.769/2022 registered with Ambad Police Station, Ambad, Dist. Jalna on 10/11/2022 against the present applicants and one Ravi Raosaheb Waghmare, for the offence punishable under Ss. 323, 498-A, 504 and 506 read with Sec. 34 of the Indian Penal Code along with final report No.376/2022 dtd. 27/12/2022 filed by the said Police Station under Sec. 173 of the Cr.P.C. as also Regular Criminal Case No.276/2022 pending on the file of the learned Judicial Magistrate, First Class at Ambad registered pursuant to the said final report.

(2.) Respondent No.2 ' informant has lodged the above FIR on 10/11/2022. Applicant Nos.1 to 3 are mother-in-law, father-in-law and sister-in-law respectively of the informant. The husband of the informant is not party to the present application.

(3.) It is case of the informant that her marriage with Ravi Waghmare, son of applicant Nos.1 and 2, was solemnized on 30/5/2019. She has daughter from the said marriage, which was around 2 years old on the date of lodging of FIR. The allegation in the FIR is that husband-Ravi used to demand a sum of Rs.10,00,000.00 from the parents of respondent No.2 - informant for purchasing a Car and since the said amount could not be arranged, he used to abuse and beat her. It is alleged that applicant Nos.1 to 3 also used to abuse her raising demand for money. In her supplementary statement dtd. 11/11/2022, respondent No.2-informant has stated that on 1/5/2022, the applicants and her husband-Ravi abused her again reiterating the demand for Rs.10,00,000.00 and expelled her from the house. She states that the applicants and her husband-Ravi did not allow her to take her daughter Abha along with her. Respondent No.2-informant thus states that she has constantly subjected to harassment and cruelty, since her parents did not fulfill their demand of dowry of Rs.10,00,000.00. The statements of her parents and brothers are also recorded. It will also be pertinent to mention here that statement of one Kuldeep Jadhav, who is relative of the applicants, is also recorded. He states that respondent No.2-informant had apprised him about the mental torture and harassment meted out to her by the applicants and her husband-Ravi for demand of Rs.10,00,000.00.