K.K.Sonwane - (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. I-409 of 2018 registered at Police Station CIDCO, Aurangabad for the offence punishable under Sections 498-A, 323, 504 and 506 read with Section 34 of the Indian Penal Code ( IPC ).
(3.) It has been alleged on behalf of prosecution that the first informant complainant Anjum Kausar Mustak Pathan approached to the Police of CIDCO Police Station, Aurangabad, on 02-10-2018 and ventilated the grievance that her marriage was solemnized with applicant No. 1 - Mustaq Mastan Pathan on 26-03-2017. Applicant No. 2 is the father-in-law of complainant - Anjum Kausar whereas applicants No. 3 and 5 are brother-in-laws as well as applicant No. 4 is the wife of brother-in-law. Applicants No. 6 and 7 are the relatives of her husband. It has been alleged that after marriage, wife - Anjum Kausar joined the company of husband for cohabitation at Goa. She was residing in the joint family of her husband, father-in-law, brotherin-laws etc. It has been alleged that initially for about two months she received proper treatment from the husband and other inmates of matrimonial home. But, thereafter, she was being maltreated and harassed on account of domestic reason. According to complainant, both brother-in-laws and wives of brother-in-law used to instigate her husband resulting into abuses and beating to the complainant - Anjum Kausar. Thereafter, husband and father-in-law insisted the complainant - Anjum Kausar to bring Rs.2,00,000/- to get establish the shop of foot-wear. But, due to financial crises to parents of complement could not cough-up the demand. Consequently, complainant was subjected to mental and physical torture. It has been alleged that the husband performed two marriages prior to marriage with the complainant. Thereafter, also when she had been to the parents home for delivery, that time husband Mustaq performed fourth marriage with women by name Anjum daughter of Ista Patel resident Kathora Bazar Tq. Bhokardan. The complainant ventilated the grievance that she had given birth to female child, but no one else from her matrimonial home turned up to see child or to fetch her for cohabitation. Eventually, she approached to the Police Station and filed report.;