NIKHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for parties at admission stage.

(2.) The applicants preferred present application under Section 482 of the Code of Criminal Procedure ("Cr.P.C.") seeking relief to quash and set aside the First Information Report ("FIR") bearing No. 50 of 2019 registered at City Police Station, Beed, for the offence punishable under Sections 498-A, 354, 323, 504 and 506 read with Section 34 of the Indian Penal Code ("IPC").

(3.) Prosecution case, in nut-shell, is that ­ the complainant Shilpa @ Pranali Nikhil Chavan approached to the Beed City Police Station, District Beed, on 20-03-2019 and ventilated the grievance that her marriage was solemnized with the applicant No.1 Nikhil Chavan, on 20-04-2018. After the marriage, she joined company of husband at her matrimonial home in joint family of her husband, in-laws and others. According to complainant, initially for about one month after the marriage, she received good treatment from the husband and his relatives. Thereafter, complainant Shilpa had visited to her parental house on the occasion of festival of month of 'Dhonda' (Adhikmas). Her husband Pravin came to her parental house to fetch wife Shilpa. Thereafter, spouses returned to matrimonial home. But, the in-laws of Shilpa used to scold her for not bringing any gold ornaments from her parents on the occasion of "Dhonda" festival. The husband and in-laws of Shilpa placed demand of Rs.2,00,000/- and insisted the wife Shilpa to bring money from her parents. The applicant No. 3 ­ father-in-law attempted to indulge in the activities of molestation of daughter-in-law the complainant -Shilpa. But, she refused to yield his advances. There were continuous torture and harassment to the wife on account of unlawful demand of money. Eventually, the circumstances constrained wife Shilpa to approach to the Police to lodge report. Pursuant to FIR, Police of Beed city Police Station registered the crime and set the penal law in motion against applicants.