PALLAVI Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) The petitioner has filed this petition with the following prayer:

(2.) It is the case of the petitioner that, a lady namely Supriya w/o Vishal Sudke r/o Shradha colony (MHADA), HIG13, Opp. Dhoot Hospital Mukundwadi Aurangabad lodged a complaint with P.S. MIDC CIDCO U/sec. 307, 323, 506 of I.P.Code against her husband alleging inter alia that the marriage between them was solemnized in 2008. the couple has been blessed with two children, one boy namely Harshad 5 years and a girl namely Mitali.

(3.) It is alleged that the complainant was treated well for few days thereafter, she was illtreated by her husband. Under influence of liquor her husband used to beat her and her inlaws never used to interfere. The fatherinlaw of the complainant expired in July, 2013, since then husband of complainant started consuming liquor. It is alleged that the husband of complainant used to beat her on petty reasons and she never disclosed about the illtreatment to her parents as her husband used to threaten her by saying that he will beat her and the children.