HAFIZUR RAHMAN SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally at admission stage with consent of both the sides.

(2.) By this application under Section 482 of Cr.P.C., the applicant is seeking relief of quashing of F.I.R. vide C.R.No.31 of 2020, registered with Basamba Police Station, District Hingoli, for the offences punishable under Sections 306, 506 read with Section 34 of the Indian Penal Code.

(3.) Keshav Babhnaji Wankhede (since deceased) was serving as Police Constable in Mumbai Police. Gayatri Keshav Wankhede/respondent no.2 (first informant) happened to be his wife. Keshav along with his friends Suhas Bhise, Rahul Bhise, Vinod Patil, Satish Chavan, one Mr. Talbhandare and Sunil Shirke had purchased one plot each in the year 2008 at village Devat near Panvel. They sold their respective plots and they had purchased two acres of land at village Vihighar from Mr Shailesh Dawda (accused no.2).