AKSHAY RAMMILAN PAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and by consent of learned Counsel appearing for the parties, matters are taken up for final disposal.

(2.) The informant [Non-applicant No.2] in the present matters has lodge a complaint with non-applicant no.1 Beltarodi Police Station, Nagpur on 18/12/2023, which came to be registered as First Information Report No.737/2023 for the offence punishable under Ss. 498-A, 377 read with Sec. 34 of the Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act, 1961. The said first information report is registered against all the applicants. Applicant in Criminal Application No.900/2025 is husband of the informant, while applicant in Criminal Application No.290/2025 are sisters namely - Kavita Pal and Shweta Pal of husband and applicant in Criminal Application No.441/2025 is maternal aunt of husband. On the basis of the complaint so lodged, the prosecution has carried out investigation and on completion of the same, has filed charge sheet before the competent Court of law, which has been registered as R.C.C.No.2514/2024 and is pending before the 11th Joint Civil Judge, Junior Division and Judicial Magistrate First Class, Nagpur.

(3.) The prosecution case in short is that - marriage between the informant and applicant - Akshay was solemnized on 15/5/2023 at Nagpur. The informant has alleged that at the time of marriage her father has given valuable gifts to her husband which includes gold ornaments, motor cycle, motor car etc. It is further alleged that the father of informant had incurred expenses to the tune of Rs.20.00 lakhs in the said marriage.