SHAHARUKH SHAIKH ANWAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Application is filed under Sec. 482 of the Code of Criminal Procedure challenging the criminal prosecution against the applicants for the offences punishable under Ss. 498-A, 323, 504 read with Sec. 34 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act 1961, on the basis of First Information Report dtd. 14/7/2023 registered at the behest of respondent No.2 with Badnapur Police Station, District Jalna vide First Information Report No. 0292 of 2023 and the criminal case registered pursuant to the said First Information Report i.e. Regular Criminal Case No. 231 of 2023 which is pending on the file of learned Judicial Magistrate, First class, Badnapur.

(2.) The applicant No.1 is the husband, applicant Nos. 2 and 3 are parents-in-law and applicant Nos. 4 and 5 are brothers-in-law of respondent No.2/ informant.

(3.) As per the contents of the First Information Report, the marriage of respondent No.2 was solemnized with applicant No.1 on 7/1/2023. According to the allegations in the First Information Report, respondent No.2 was treated properly for initial period of 15 days after the marriage and thereafter started harassing on trivial issues in relation to household work etc. She has also alleged that they had demanded a sum of Rs.3,00,000.00 towards dowry and used to ill-treat her and also abused and beat her and pressurized her to fulfill the said demand. As per allegation in the First Information Report, she was forcibly evicted from the matrimonial home somewhere around second week of April 2023, since the demand of dowry was not met.