Bombay High Court
Renuka W/O Dipak Bind And 3 Others vs The State Of Mha. Thr. Pso Ps Akot ... on 1 August, 2023
Bench: Vinay Joshi, Valmiki Sa Menezes
Judgment 39 apl 1459.22
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (APL) NO. 1459/2022
1. Sau. Renuka w/o Dipak Bind,
Aged about 33 years, Occ. Household,
2. Dipak s/o. Sudhakar Bind,
Aged about 53 yrs. Occ. Service,
Application Nos. 1 & 2 R/o. Saikarmal,
Malton Fata, Shikapur, Tq. Shirod,
Dist. Pune.
3. Sau. Sangeeta w/o. Ajay Shetye,
aged about 49 yrs., Occ. Household,
4. Ajay s/o. Balwant Shetye,
aged about 53 yrs., Occ. Agriculturist,
Applicant Nos. 3 & 4 are R/o. Near
Gajanan Maharaj Mandir, Savkarpura,
Anjangaon Surji, Dist. Amravati.
... APPLICANT
VERSUS
1. The State of Maharashtra,
through Police Station Officer, P.S. Akot,
Dist. Akola.
2. Sau. Aarti w/o. Akshay Bhujbhal,
aged about 26 yrs., Occ. Household,
R/o. C/o. Pramod Shankar Wadalkar,
Mundgaon, Tq. Akot, Dist. Akola.
... NON-APPLICANTS
---------------------------------
Mr. A. B. Mirza, Advocate for applicants
Mr. V. A. Thakare, APP for non-applicant No.1.
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Judgment 39 apl 1459.22
2
CORAM : VINAY JOSHI AND
VALMIKI SA MENEZES, JJ.
DATE : 01.08.2023.
ORAL JUDGMENT (PER VINAY JOSHI, J.) :
Heard.
2. Admit.
3. This application seeks to quash First Information Report
('FIR') vide Crime No. 15/2022 for the offence punishable under
Sections 498-A, 323, 504, 506 read with Section 34 of the Indian
Penal Code registered with Police Station Akot, Dist. Akola, charge-
sheet bearing No. 20/2022 filed before the learned Judicial
Magistrate First Class, Akot and R.C.C. NO. 49/2022.
4. The applicants are nearer relatives of husband who claims
quashing of the criminal prosecution on account of false implication.
Learned APP has opposed the application by stating that the
informant lady has stated the role of applicants. Though the
informant is served, she chooses to remain absent.
Judgment 39 apl 1459.22
5. Applicant No. 1 is sister-in-law whilst applicant No. 2 is
her husband. Applicant No. 3 is sister of informant's mother-in-law
and applicant No.4 is her husband. The report was lodged against
husband and mother-in-law (not before the Court) along with
applicants who are nearer relatives of husband. The couple got
married on 28.02.2021. It is informant's case that soon after the
marriage, she was harassed by her husband and mother-in-law by
raising unlawful demand of Rs. 2,00,000/- for purchase of flat. She
alleges that applicant Nos. 1 and 2 (sister-in-law and her husband)
though residing separately, however telephonically reiterated
monetary demand. She stated that on 29.07.2021, she was taken to
the house of applicant Nos. 3 and 4 where they have insisted for
monetary demand and therefore, she returned to maternal house.
6. We have examined the statement of the relatives of the
informant which are on the similar line. Apparently, after marriage,
informant started to reside at her matrimonial house with co-accused
i.e. her husband and mother-in-law. Admittedly, applicants are not
residing at said place, but they are residing elsewhere. Applicant
Nos. 1 and 2 are residing at District Pune, whilst applicant Nos. 3
Judgment 39 apl 1459.22
and 4 who are distant relatives are residing away at Amravati. We
could hardly find a reference of applicant Nos. 1 and 2 besides their
isolated demand on telephonic. So far as applicant nos. 3 and 4 are
concerned, they are connected with isolated incident dated
29.07.2021, when the informant was taken to their house by her
mother-in-law.
7. Implication of all family members in matrimonial
proceeding is a general phenomenon. The Supreme Court in
reported case of Preeti Gupta & another Vs. State of Jharkhand and
another, 2010(6) Supreme 312 has expressed concern about such
tendency of implication of all family members in the matrimonial
proceeding. Particularly, it has been expressed that while exercising
inherent powers under Section 482 of the Code of Criminal
Procedure, the Court shall examine the factual aspect and exercise
jurisdiction in befeating cases.
8. In order to constitute offence under Section 498-A of the
Indian Penal Code, the act of the party shall find place either within
Clause (I) or (II) of the Section itself. Besides vague allegations
Judgment 39 apl 1459.22
against applicant No. 1 and 2 about isolated phone calls, there is
nothing against them. The very object of the justice is to find out the
truth and punish the guilty as well as to protect the innocent. The
criminal trial always leads immense of suffering for the concerned,
when without substance they have been involved in the case. The
material adduced in police paper fells short to make out a prima
facie case, therefore we are inclined to exercise our jurisdiction.
9. In view of above, application is allowed. We hereby
quash and set aside FIR vide Crime No. 15/2022 for the offence
punishable under Sections 498-A, 323, 504, 506 read with Section
34 of the Indian Penal Code registered with Police Station Akot, Dist.
Akola, charge-sheet bearing No. 20/2022 filed before the learned
Judicial Magistrate First Class, Akot and R.C.C. No. 49/2022 as
against applicant Nos. 1 to 4 only.
10. Application stands disposed of in above terms.
(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.)
Gohane
