BHAGWAN CHELLARAM CHELLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition was heard along with Criminal Writ Petition No. 1924 of 2010, which is being disposed of by separate order today. This Petition has been filed by the son of co-accused Nanki Chellaram Chellani. His mother is accused in Crime registered as C.R. No. 214 of 2009 at Mahim Police Station for offences punishable under Sections 420, 465, 467, 468, 470 r/w 120-B of the Indian Penal Code.

(2.) The Petitioner states that his mother Nanki Chellani has since expired after she was released on bail. By this Petition, the Petitioner prays that the investigation of C.R. No. 214/2009 be transferred to any other Police Station and to register criminal case against Respondent No. 4 Inspector Shri Sunil Chandugude and other police men and their associates who were investigating the crime registered as C.R. No. 214 of 2009, as they are responsible for the death of his mother, who was falsely implicated, notwithstanding the fact that she was almost 84 years of age. This Petition is another attempt to make false, frivolous and vexatious allegations against the police personnel who are investigating into the offence bearing C.R. No. 214 of 2009. Significantly, the Petitioner's mother had filed criminal Writ Petition No. 3226 of 2009 to espouse the cause of her grandson Mahesh Dua. The same was dismissed on 5th February, 2010 on the following terms:

(3.) The petition is dismissed.