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Domestic Violence And Dowry Accused Set Free By The Bombay High Court
Nikhil Shankar Helaskar, 33, and other accused who were booked in 2018 by the Kaij Police in Beed district, Maharashtra under section 498A (Subjecting someone to cruelty), section 323 (Voluntarily causing hurt),section 504 (intentional insult with intention to provoke breach of peace), section 506 ( criminal intimidation) and section 34 (common intention) of the Indian Penal Code, were released by the Bombay High Court of any offence.
The Aurangabad bench of the Bombay High Court quashed all charges and set aside all offence alleged on Nikhil Shankar Helaskar and five other members of his family, including three women, as the victim did not intend to provide any evidence to support her claims of dowry and harrasement.
The accused Nikhil Shankar Helaskar and his wife approached the Bombay High Court even though the case was pending in the First Judicial Magistrate Court in Kaij.
The bench of justice T V Nalawade and K K Sonwane held that :
"Applicants and the informant submit that the parties have settled their dispute. They have filed affidavit from both sides and it appears that the parties have decided to file the proceeding bearing Hindu Marriage Petition No. 93 of 2018, in court of civil judge, senior division at Parbhani for mutual divorce and they have settled their dispute."
"The wife has no intention to give evidence against the husband and his relatives. In view of this, the court holds that relief needs to be given."
