MADAN DHARMA RATHOD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the parties.

(2.) In this Writ Petition filed under Article 226 of the Constitution of India read with Section 482 of Cr.P.C., the petitioner is seeking investigation into the cause of death of his married daughter with following prayers :

(3.) According to the petitioner, he is originally resident of Madhya Pradesh and has been working as labourer on construction sites in Eklahare, Dist.Nashik. His daughters Savita and Jyoti were married at the same time on 20/5/2015 in the same ceremony. Jyoti was married to the respondent no.2 as per the customs and usual traditions. Soon after the marriage, respondent no.2 started harassing Jyoti by raising demand for motor cycle. He and the other in-laws respondents 3 to 8 started ill treating her to pressurise her to meet the demand. Sensing that there was some problem with Jyoti in cohabiting with the respondents 2 to 8, during the Diwali festival in the month of November 2015, he sent his son Savan to stay with Jyoti at her matrimonial home.