DNYANESHWAR GANESHRAO DHAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) All these applications for pre-arrest protection are arising out of Crime No. 48/2021 registered with the Police Station Awadhutwadi, Taluka and District Yavatmal for offence punishable under Sections 166, 166-A, 167, 302, 306 read with Section 34 of the Indian Penal Code. Interim protection has been granted to all applicants by this Court, which is prevailing till date. Bail is claimed on the ground of innocence, false implication, inadequacy of material, delay in lodgment of report etc. The State resisted bail by filing reply-affidavit. Besides that, learned counsel for original informant also resisted bail by making submission.

(3.) A report was lodged on 09.07.2018 by one Smt. Bhimabai Gadhawe alleging that her son Vijay died in suspicious circumstances on 26.06.2018. She expressed suspicion that though her son was stated to met with suicidal death by hanging, however it was a case of murder by strangulation. Since the Police did not took cognizance, she filed second report on 17.07.2018, wherein she expressed that due to harassment meted out by wife, parents-in-law and brother-in-law, her son committed suicide. Thus, the allegation against them was of abatement to commit suicide.