VISHNU PRALHAD ROTHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned Counsel present for the parties, the matter is taken up for final disposal.

(2.) This application filed under Sec. 482 of the Criminal Procedure Code seeks quashing of the First Information Report No.0019/2024 registered at the instance of non-applicant no.2, with Shegaon Gramin Police Station, District Buldhana for the offence punishable under Ss. 498-A, 504, 506 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) First information report is lodged by non-applicant no.2 alleging that her marriage with Ganesh Vasant Baringe (brother of Applicant No.2) took place on 13/3/2023. Applicant no.2 had quarreled with her relatives during engagement ceremony that they were not given proper respect. At that time, said dispute was settled. Thereafter marriage was performed. After marriage her in-laws used to harass her for small reason and were making demand of Rs.1.00 lakh for agricultural purpose. On 28/8/2023 her in-laws had beaten her, therefore, she went to her uncle's place, called her father and requested him to take her away. Thereafter, husband of Sarpanch (applicant no.1), village Wadgaon Rothe came there and by convincing her, took her to in-laws house. He forcibly obtained her signatures on blank stamp paper and threatened that if the incident is disclosed to anybody, then her parents would not be left alive.