SALMA BI KADIR SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this application, the applicants are seeking to challenge the proceeding of Regular Criminal Case No.85/2020 pending before the learned Judicial Magistrate, First Class, Digras, District-Yavatmal arising out of Chargesheet No.72/2020 dtd. 1/10/2020 for the offence registered under Sec. 498-A r/w 34 of the Indian Penal Code.

(3.) In short, the case of the prosecution is that the nonapplicant no.2 on 1/1/2020 lodged a police complaint in which it is stated that after marriage was solemnized of her with accused no.1 on 15/7/2018, present applicants, who are the sisters of her husband, started harassment to her on the count that she is not a good looking wife and failed to bring expected dowry in the marriage. It is further alleged that when she had some health problem, no one looks after her or gave her proper medical treatment. It is stated that during her stay at matrimonial house, applicants instigated her husband to physically harass her. As such, on the basis of these allegations, the first information report came to be registered vide Crime No.01/2020 for the offence punishable under Sec. 498-A r/w 34 of the Indian Penal Code.