FAREED AHMED QURESHI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 340 read with Section 195 of the Code of Criminal Procedure.

(2.) Heard the learned Counsel for the Applicant and the learned APP. Perused the record annexed to the application.

(3.) The Applicant is the first informant in C.R. No. 346 of 2017 dated 19.11.2017 under Sections 323, 376(B), 377, 406, 498 (A), 504 and 506 read with Section 34 of Indian Penal Code and also under Sections 3 and 4 of the Dowry Prohibition Act, 1961. The Applicant is the father of Mrs. Sana Aarish Qureshi. The marriage of Mrs. Sana was performed with the Respondent No.2 on 15.11.2015. The said marriage was an arranged marriage. That, in the marriage, the Applicant gave innumerable valuable gifts including expensive cars to the Respondent No.2 and his close relatives. The first information report was lodged in the premise that, soon after the said marriage, the Respondent No.2 and his family members demanded Rs.10 Crores from the Applicant and inflicted upon Mrs. Sana immense torture, harassment, physical and mental cruelty. It was also revealed to Mrs. Sana that Respondent No.2 was having illicit relations with his brother's wife. Mrs. Sana had also complained that, the Respondent No.2 committed an act as contemplated under Section 377 of the Indian Penal Code with her. That, due to the said cruelty caused by the Respondent No.2, Mrs. Sana was forced to leave her matrimonial house in December 2016. That, the present crime has been registered at the instance of the Applicant on 19.11.2017.