CHANDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application seeking anticipatory bail in Crime No.51 of 2020, registered with Bhadgaon Police Station, Tq.Bhadgaon, Dist.Jalgaon for the ofence punishable under Section 306 and 506 of the Indian Penal Code.

(2.) Facts giving rise to this application are as under: The deceased - Sagar @ Dadu Suresh Patil was cousin (son of maternal uncle) of the informant. Applicant No.1 and applicant No.2 his wife are the neighbourers of the informant. It is alleged in the First Information Report (FIR) that on 16.03.2020 at 03.30 p.m. when the deceased Sagar was returning home, accused Nos.1 to 6 stopped him and accused No.2 - Dhanraj Bajirao Patil beat him alleging that he had illicit relations with the wife of Dhanraj Bajirao Patil by the name of Kavita. The other accused including the applicants also beat him. They also threatened to kill his cousin and her family members. On 17.03.2020 at 07.00 p.m. the informant, his mother Sunanda Patil went to the house of applicant No.1 and requested him not to beat or threaten the deceased of his life. All of them came back at 08:30 p.m. At that time, the door of the house was open. On entering the house, they found that the deceased had hanged himself against the ceiling by means of rope. The deceased was taken to the hospital, where he was declared dead.

(3.) A little while later, the cousin brother of the deceased by the name of Ravindra Patil received audio clips forwarded by the deceased in which it was stated that because of harassment caused by the applicants and other accused, deceased is putting an end to his life. Thereafter, the informant lodged the FIR, on the basis of which the crime as aforesaid has been registered.