MANDAKINI BALASAHEB KALBHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The deceased Vaishali suffered the pain but did not survive to experience the pride of being a woman - a creator, born to create and before this, she exited the world by extinguishing the flame of her life.

(2.) The important milestone in the life of Vaishali was attained on 08th May, 1998 when she got married to Dinesh (A-1) and like any other plebeian girl, she stepped into the relationship ready to offer love and companionship to Dinesh and in turn expecting the same in return coupled with a fair treatment as wife, acceptance and belonging to the family in which she was married, and hoping of a heavenly abode with her husband and in laws.

(3.) Pw-1 Dada Saheb (father of the deceased) lodged a complaint on the very same day on the basis of which, the FIR came to be registered. In the said complaint, he alleged that his daughter on her visit to her parental house, had complained about the cruel treatment inflicted on her by her mother-in-law - Mandakini (A-3), her sister-in-law Rupali (A-4) and Dinesh (A-1). The complainant stated that his daughter had informed that she was subjected to harassment by her mother-in-law on account of the fact that she intended to marry her son to a girl from her parental side and in turn wanted her daughter Rupali to be married into her maternal family but on account of the marriage of the deceased with her son Dinesh, the relationship contemplated was not fructified. He also specifically stated that their daughter had informed them that her mother-in-law had raised a demand of Rs. 2 lakhs and on account of such demand Vaishali was subjected to cruelty both physical and mental, at the hands of all the Accused persons. The complainant also proceeded to state that in the harassment meted out, A-5 who is a maternal uncle of A1 also joined hands.