ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) All the four proceedings are filed for relief of quashing and setting aside C.R. No.271 of 2019, registered with Jawahar Nagar Police Station, Aurangabad, for the offences punishable under Sections 306, 384 read with 34 of the Indian Penal Code . The crime is registered on the basis of report given by Respondent No.2, Pravin Kharat.

(3.) Pravin gave report on 8th August, 2019 in respect of incident of suicide of his father, which took place on 6th August, 2019. It is the contention of Pravin that his father was harassed by five persons (present Petitioner and Applicants). It is his contention that his father had taken the work of construction of Kannad, Sawargaon - Puranwadi Road and Ashok Walunje did not get this work though he wanted to get that work. It is contended that other persons were helping Ashok Walunje and they were creating obstructions in the works, which were undertaken by his deceased father. It is contended that they were making complaints to the authorities against his father that the work done was not of the expected quality and due to that the authorities like local body were not making payments of the bills. It is contended that Applicant Shaikh Pashu is Editor of one weekly and he had started giving threats that he would publish news items against his deceased father and he would defame him. It is contended that due to the threats given, his deceased father had given Rs.50,000/- to Shaikh Pashu, but Shaikh Pashu was blackmailing his father.