Bombay High Court
Vijay S/O. Jagannath Khapare And ... vs The State Of Maharashtra And Anr on 5 January, 2021
Bench: T.V. Nalawade, M. G. Sewlikar
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 1159 OF 2020
1. Viay s/oo jagaannat h apar
aga 29 y ars, occ. S rvic
r/oo Canara Bank, D awal Corn r
Branc CIDCO, Nand d.
2. C aya w/oo jagaannat h apar
aga 55 y ars, occ. Hous old
3. Jagaannat s/oo Sud akar h apar
aga 60 y ars, occ. Agaril.
4. Vis al s/oo Jagaannat h apar
aga 25 y ars, occ. Education
Applicant Nos. 2 to 4 r/oo Sakla Plot
Dnyan s war Nagaar, Parb ani
5. Vars a w/oo Sandip H r
aga 35 y ars, occ. Hous old
r/oo c/oo Sandip H r , 247-1
Jawalal Panc al, Tq. halamnuri
Dist. Hingaoli
6. Sand p s/oo Dagadappa H r
aga 40 y ars, occ. S rvci
r/oo 247-1, Jawala Panc al
Tq. halamnuri, Dist. Higaoli Applicants
V rsus
1. T Stat of Ma aras tra
2. Sow. S ivpr ma w/oo Viay h apar
aga 23 y ars occ. Hous old
r/oo c/oo D ondiram Somnat appa Indral
Jai Matadi Niwas, halpana Nagaar,
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criappln1159.20.odt
B ind Z.P. latur, Dist. Latur. R spond nts
Mr. S.J. Salunk , Advocat for t applicants.
Mr. B.V. Vird , APP for r spond nt No. 1.
Mr. B.R. h dar, Advocat for r spond nt No. 2.
CORAM : T.V. Nalawad &
M.G. S wlikar, JJ.
DATE : 5t January, 2021.
JUDGMENT : (P r M.G. S wlikar, J.)
1. Rul . Rul mad r turnabl fort wit .
2. By cons nt, ard fnally at admission staga .
3. T is is an application und r S ction 482 of t Cod of
Criminal Proc dur for quas inga of t c arga -s t and First
Information R port No. 120/o2020 dat d 18.03.2020 r gaist r d wit
S ivaji Nagaar Polic Station, Latur, Dist. Latur for t off nc
punis abl und r S ction 498A, 323, 504 r ad wit S ction 34 of t
Indian P nal Cod .
4. R spond nt No. 2 lodga d First Information R port agaainst
t applicants all gainga t at applicant No. 1 is t usband of
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r spond nt No. 1, applicant No. 2 is t mot r, applicant No. 3 is
t fat r, applicant No. 4 is t brot r, and applicant No. 5 is t
marri d sist r of applicant No. 1. Applicant No. 6 is t usband of
applicant No. 5. it is all ga d in t First Information R port by
r spond nt No. 2 t at s was maintain d w ll for a p riod of 6 to 10
days aft r marriaga and t r aft r on trivial garounds, all t
applicants start d arassinga r. Applicant No. 1 us d to b at r
und r infu nc of alco ol in t odd ours of t niga t. All t
applicants start d tauntinga r on r looks. Applicant Nos. 2 to 5
us d to say t at t y w r not prop rly onour d in t marriaga .
T y us d to say t at s s ould bringa gaold and silv r articl s from
r par nts. On 23.11.2018, applicant No. 1 lock d r in t ous
at N wasa, District A m dnagaar. On 27.11.2018, r spond nt No. 2
inform d about t arassm nt to r fat r and t r aft r r
fat r cam to N wasa. T r upn applicant No. 1 turn d r and
r fat r out of t ous . Sinc t n, s as b n stayinga at
Latur. On t s all gaations, First Information R port cam to b
lodga d on 18.03.2020, on t basis of w ic , off nc as afor asid
cam to b r gaist r d agaainst all t applicants.
5. H ard S ri Salunk , l arn d couns l for t applicants,
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S ri Vird , l arn d APP for t Stat and S ri h dar, l arn d
couns l for r spond nt No. 2.
6. L arn d couns l S ri Salunk submitt d t at vagau and
ga n ral all gaations ar mad agaainst t applicants. H submitt d
t at applicant No. 1 as fl d p tition for divorc agaainst r spond nt
No. 2. Aft r s rvic of notic of t p tition for divorc , r spond nt
No. 2 as fl d t is complaint. H argau d t at on t basis of vagau
and ga n ral all gaations, no off nc could b mad out agaainst t
applicants. T r for , t cas is squar ly cov r d by t d cision of
t Honourabl Supr m Court in t cas of Stat of Hariyana Vs.
C . B ajan Lal and ot rs r port d in AIR 1992 Supr m Court 604.
7. L arn d APP S ri Vird and l arn d couns l S ri h dar
submitt d t at sp cifc all gaations av b n mad agaainst t
applicants. R spond nt No. 2 was subj ct d to cru lty by t
applicants. T y submitt d t at off nc und r S ction 498A of t
Indian P nal Cod and ot r off nc s ar cl arly mad out agaainst
t applicants. L arn d couns l S ri h dar plac d r lianc on t
cas of Rupali D vi Vs. Stat of Uttar Prad s and ot rs r port d in
(2019) 5 Supr m Court Cas s 384.
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8. L arn d couns l S ri Salunk souga t p rmission to
wit draw applicant to t xt nt of applicant Nos. 1 to 3 w n t is
Court xpr ss d disinclination to garant any r li f to applicant Nos. 1
to 3. P rmission was accordingaly garant d.
9. On p rusal of t First Information R port it is s n t at
vagau and ga n ral all gaations ar mad agaainst t applicants. No
ov rt act is all ga d agaainst applicant Nos. 4 to 6. Mor ov r, applicant
Nos. 4 to 6 ar not r sidinga at t plac of r sid nc of applicant Nos.
1 to 3. Applicants av produc d d gar c rtifcat issu d by
Dr. Babasa b Amb dkar Marat wada Univ rsity, Aurangaabad,
indicatinga t at applicant No. 4 Vis al was takinga ducation till May/o
Jun 2016 in D ogairi Institut of Engain ringa and Managa m nt
Studi s, Aurangaabad. So far as applicant No. 5 Vars a is conc rn d,
applicants av produc d Ad ar Card indicatinga t r in t at
applicant No. 5 is r sidinga at Hingaoli wit r usband applicant No.
6. Applicant No. 1 is livinga at Nand d. T is cl arly s ows t at
applicant Nos. 4 to 6 ar not r sidinga wit applicant Nos. 1 to 3. Now
a days t r is garowinga t nd ncy of implicatinga all t n ar and d ar
r lativ s of t usband. In t cas of Priti Gupta and anot r Vs.
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Stat of J ark and and anot r (2010) 7, SCC 667, it as b n
obs rv d by t Honourabl Supr m Court t at t r is a t nd ncy
of implicatinga t imm diat r lativ s of t usband. T pr s nt
cas is no xc ption to t is. Applicant Nos. 4 to 6 ar not r sidinga at
t plac of r sid nc of applicant Nos. 1 to 3. Ev n t n t y av
b n rop d in t is cas . It is vagau ly all ga d t at applicant Nos. 4 to
6 us d to arass r spond nt No. 2 on t garound t at t y w r not
prop rly onour d in t marriaga , t at r spond nt No. 2 was of
black compl xion and t at s was s ort. Havinga r gaard to t is, it
cannot b said t at any coganizabl off nc is mad out agaainst
applicant Nos. 4 to 6. Ev n if all t s all gaations ar acc pt d at
t ir fac valu , no coganizabl off nc can b said to av b n mad
out agaainst applicant Nos. 4 to 6. T cas of Rupali D vi (supra) is
not applicabl to t facts of t instant cas . T qu stion involv d
in t cas of Rupali D vi was w t r a wif can initiat and acc ss
t l gaal proc dinga wit in t jurisdiction of t Courts w r s is
forc d to tak s lt r wit r par nts or ot r family m mb rs.
T is is not t qu stion involv d in t pr s nt cas .
10. T us, for t for gaoinga r asons, it cannot b said t at no
coganizabl off nc is mad out agaainst applicant Nos. 4 to 6. W ar ,
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t r for , inclin d to quas t proc dinga agaainst applicant Nos. 4
to 6. H nc t followinga ord r :-
ORDER
is dispos d of as wit drawn.
is allow d. R li f is garant d to t m in t rms
of pray r claus C-1 and C-2.
3. Rul mad absolut in t os t rms.
( M. G. SEWLIKAR ) ( T.V. NALAWADE )
Judge Judge
dyb
