RAMA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The proceeding is filed for the relief of direction to the respondents, police to register crime on the basis of the complaint dated 15th June 2020 given by the petitioner to police. Heard the learned Counsel for the petitioner and the learned Addl. Public Prosecutor for the State. The State has filed reply and opposed the proceeding.

(2.) In the complaint given to Police Station, Tamalwadi Taluka Tuljapur, dated 15th June 2020, the petitioner has contended that in June 2017 Navnath Gaikwad had excavated minor minerals, earth from the land allotted to Mahar community for creating cremation place. It is contended that Navnath Gaikwad had virtually committed theft of earth from that place by using JCB machine. It is contended that on that occasion, a complaint was given to police on 29th June 2017 and Navnath Gaikwad had prayed for forgiveness and so the matter was settled.

(3.) It is contention of the petitioner that the Zilla Parishad, Osmanabad, has sanctioned amount of Rs. 5.5 lacs for making construction of shed for cremation purpose but Navnath Gaikwad had created obstruction in the said construction and he had given threat. The amount was sanctioned in September 2019 and the construction was started in March 2020. The submissions made show that the shed is now ready.