HARSHAD SURESH SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Application has been filed by the Applicant assailing the conditional order dtd. 30/9/2024 passed on Exhibit ' 4, i.e. Stay Application filed in PWDVA Appeal No. 15 of 2024, by directing the Applicant to deposit Rs.5,00,000.00 as a precondition for stay. Respondent No. 2 has filed Domestic Violence Complaint bearing No. DV/57/2020 before the 10th J.M.F.C., CBD Belapur, Navi Mumbai under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the D.V. Act, 2005'). The J.M.F.C. at Belapur has passed the order dtd. 20/4/2024 on an Interim Application filed by Respondent No. 2 directing the present Applicant to pay monthly maintenance of Rs.20,000.00 alongwith monthly rent of Rs.10,000.00 towards the residence order to Respondent No. 2 till the decision of the main application.

(2.) It is the case of the Applicant that after having seen the profile of the Applicant on Matrimonial Site and also from Facebook profile Respondent No. 2 has met him, and after that they have decided to marry. Accordingly, their marriage was performed on 30/9/2017 at Trambakeshwar, Nashik in presence of the presence of parents of Respondent No. 2. After marriage, Respondent No. 2 has started making unreasonable demands with the Applicant. She has treated him with immense mental cruelty and has tormented him. Initially, after marriage they had shifted to Dhule, however, on the insistence of Respondent No. 2, he was required to shift back to Airoli.

(3.) Time and again, Respondent No. 2 has made demands of huge amounts of monies from him. According to him, Respondent No. 2 has demanded Rs.2.00 crores and her parents have demanded Rs.10.00 lakhs from the Applicant. The Applicant has transferred an amount of Rs.5.00 lakhs from his bank account to Respondent No. 2. For the entire year 2018-19, he was pressurized to give all his income to Respondent No.2 and her parents.