HEMANT BHANSALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Niranjan Mundargi, learned Advocate for the Applicant and Mr. Tanveer Khan, learned APP for the Respondent/State.

(2.) By the present Application filed under Sec. 528 of the Bhartiya Nangrik Suraksha Sanhita, 2023 (hereafter "BNSS"), the Applicant is before this Court challenging the order dtd. 3/2/2026 passed by the Additional Sessions Judge, Greater Bombay, Mumbai (hereafter "Sessions Court") in Sessions Case No. 881 of 2019 arising out of the FIR bearing No. 30 of 2019 dtd. 4/2/2019 registered with V. P. Marg Police Station, Mumbai, for offences punishable under Ss. 498A, 304-B, 306, 201, and 34 of the Indian Penal Code, 1860 (hereafter "impugned FIR").

(3.) The material facts for adjudication of the present Application are that Rahul Babulal Bhansali (Accused No.2) married Purvi Rahul Bhansali ("deceased Purvi"). After the marriage, the deceased Purvi started residing at her matrimonial home with Accused No.2 and her in-laws at 1102/10th Khetwadi Lane, Hari Krupa Height, Grant Road (East), Mumbai 400004. The Applicant (Accused No. 1) is the brother-in-law of deceased, Purvi. He is a permanent resident of Umargaon, District Valsad, Gujarat, where he resides with his family. On 4/2/2019, deceased Purvi was found hanging from the ceiling fan with a bedsheet tied around her neck in her bedroom at her matrimonial home, which was locked from the inside. Vimala Mukesh Shah (mother of deceased Purvi) lodged a complaint with the V.P. Marg Police Station, Mumbai, alleging that the Applicant, Accused No.2, Babulal Bhansali, father-in-law of deceased Purvi (Accused No.3) and Laxmi Babulal Bhansali, mother-in- law of deceased Purvi (Accused No.4) were responsible for the deceased Purvi's suicide. The allegations stated that the deceased Purvi was subjected to harassment and cruelty, which, according to the informant/complainant (mother of deceased Purvi), drove her to commit suicide.