SAYYAD RAHMAT ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Criminal Application is admitted and heard finally with the consent of learned Counsel for the respective parties.

(2.) Petitioner nos. 1 to 3 are father-in-law, mother-in-law and brother-in-law respectively of respondent no.2. Respondent no.2 lodged report in Police Station, Gadge Nagar, Amravati alleging that her husband was always quarreling with her and abusing her. Her husband was peon in the School. In the year 2010, her husband was permanently appointed as a teacher. Since then, he started ill- treating her. On 24.10.2016, at about 4.30 p.m., her husband came to her school and directed her to transfer the house in his name. He was also demanding Rs.5,00,000/-. Her husband threatened her to pronounce talaq.

(3.) It is alleged in the report that, on 29.10.2016, her husband, father-in-law, mother-in-law and brother-in-law came to Paradise Colony and quarelled with her. They tried to snatch documents of title of her house. They threatened her to give Rs.5,00,000/- else they would beat her in the school at Wathoda.