Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Yogesh S/O. Pralhad Wajpe (Uncle In ... vs State Of Mah. Thr. Pso, Ps Mangrul Pir, ...
2024 Latest Caselaw 26691 Bom

Citation : 2024 Latest Caselaw 26691 Bom
Judgement Date : 23 October, 2024

Bombay High Court

Yogesh S/O. Pralhad Wajpe (Uncle In ... vs State Of Mah. Thr. Pso, Ps Mangrul Pir, ... on 23 October, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

2024:BHC-NAG:12143-DB




               Judgment                                                     2 apl 1446.23

                                                      1

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
                                NAGPUR BENCH : NAGPUR.
                              CRIMINAL APPLICATION (APL) NO. 1446/2023


              1.    Yogesh s/o Pralhad Wajpe,
                    Aged about 53 yrs., Occ. Pvt. Job,
                    (Uncle-in- laws)
              2.    Pranita w/o. Yogesh Wajpe,
                    Aged about 43 yrs., Occ. Household,
                    (Aunt-in-laws)
              3.    Malhar s/o Yogesh Wajpe,
                    aged about 20 yrs., Occ. Education,
                    (Brother-in-laws)

                    Nos. 1 to 3 R/o. Chakradhar Nagar,
                    Nawathe Plot, Amravati, Dist. Amravati.
                                                              ...   APPLICANTS
                                                VERSUS
              1.    State of Maharashtra,
                    through Police Station Officer,
                    P.S. Mangrul Pir, Dist. Washim.

              2.    Supriya w/o. Prafulla Joshi,
                    Age 39 yrs., Occ. Household,
                    C/o. Sahebrao Narayanrao Pimple,
                    R/o. Sanjeevani Housing Society,
                    Bypass Road, Mangrul Pir,
                    Tq. Mangrul Pir, Dist. Washim.
                                                              ... NON-APPLICANTS
                                       ---------------------------------
                               Mr. S.B. Gandhe, Advocate for applicants.
                          Mr. M.K. Pathan, APP for non-applicant No.1/State
                   Mr. M. Deshpande, Advocate h/f Mr. D.R. Khapre, Advocate for non-
                                              applicant No.2
                                      ----------------------------------
                                    CORAM : VINAY JOSHI AND
 Judgment                                                 2 apl 1446.23

                                  2

                                ABHAY J. MANTRI JJ.
                    DATE     : 23.10.2024.


ORAL JUDGMENT (PER VINAY JOSHI, J.) :

Heard.

2. Admit.

3. By this application, the applicants are seeking to quash

criminal prosecution vide RCC No. 237/2022 arising out of Crime

No. 25/2022 registered with Police Station Mangrul Pir, Dist.

Washim for the offence punishable under Sections 498-A, 504, 506

read with Section 34 of the Indian Penal Code.

4. The applicant No.1 Yogesh is maternal uncle of husband

whilst applicant No.2 Pranita is maternal aunt of husband. Applicant

No.3 Malhar is son of maternal uncle. Husband who is co-accused is

not before us.

5. The informant got married with co-accused Prafulla in the Judgment 2 apl 1446.23

month of April 2018 stayed at matrimonial house for one month at

Amravati. Later, the couple shifted to Mumbai as husband was

working at Mumbai. It is informant's contention that her husband

Prafulla was having illicit relation with applicant No.2 i.e. maternal

aunt since prior to her marriage. She realized that the husband was

not interested in marital life, but was having intimacy with maternal

aunt. The informant stated several instances as to how husband was

behaving indiscriminately with the wife. She stated that due to illicit

relation, the husband was not looking after informant, but was

harassing her. The husband had also raised monetary demand and

used to assault her physically. It is informant's contention that twice

she went to the applicants' house for seeking explanation and asked for

return of gold ornaments, on which, applicants abused and threatened

her.

6. The learned counsel for applicants would submit that as

per informant's own case, after one month from the marriage, the

couple shifted to Mumbai whilst all applicants permanently stayed at

Amravati. It is his contention that there was no occasion for these Judgment 2 apl 1446.23

applicants to harass informant. It is argued that the entire allegations

are against husband only. According to the learned counsel for

applicants, there was no direct role attributed to the applicants of

harassment or demand. On the other hand, learned counsel for

informant/non-applicant No.2 would submit that maternal aunt is a

cause and due to said illicit relation, the husband used to harass

informant. The learned counsel for informant has pointed two

instances where all applicants have abused and gave threats.

7. We have considered the entire material. Undoutedly, the

allegations are centering around the husband and his act of raising

monetary demand. Absolutely, there are no allegations that either

have assaulted physically or raised monetary demand to the informant.

However, it reveals that maternal aunt was quite proximity to the

husband and due to her illicit relation, the husband allegedly harassed

informant lady. As regards to instances quoted by informant, it is to

be noted that on both occasions, informant went to the house of

applicants for some reasons and at that time, there was quarrel and

abused. Those isolated instances that too on account of informant Judgment 2 apl 1446.23

visiting to the applicants' house cannot construe as an act within the

ambit of Section 498-A of the Indian Penal Code. However, as

regards to applicant No.2 maternal aunt is concerned, her act of

keeping illicit relation with the husband which became a cause for

harassment and has disturbed the marital life is mater of trial to be

appreciated after recording evidence. In substance, the material

collected during the course of investigation makes out a prima facie

case to the extent of applicant No.2 maternal aunt only. As regards to

the rest, in absence of material, continuation of prosecution against

them would be abuse of the process of the Court.

8. In view of above, application is partly allowed. We hereby

quash and set aside criminal prosecution vide RCC No. 237/2022

arising out of Crime No. 25/2022 registered with Police Station

Mangrul Pir, Dist. Washim for the offence punishable under Sections

498-A, 504, 506 read with Section 34 of the Indian Penal Code to the

extent of applicant No. 1 Yogesh s/o Pralhad Wajpe and applicant

No.3 Malhar s/o Yogesh Wajpe.

9. Application stands disposed of in above terms.

                             Judgment                                           2 apl 1446.23






                                       (ABHAY J. MANTRI J.)       (VINAY JOSHI, J.)
                            Gohane




Signed by: Mr. J. B. Gohane
Designation: PA To Honourable Judge
Date: 25/10/2024 16:57:32
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter