LAWS(BOM)-2022-1-201

JANARDAN SAMPAT JADHAV Vs. STATE OF MAHARASHTRA

Decided On January 25, 2022
Janardan Sampat Jadhav Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties at admission stage.

(2.) The missing girl Vrushali is now produced before us at 2.30 p.m. Learned APP has submitted the report of API Mr. Sachin Bagul, Sonai Police Station. We have carefully gone through the report.

(3.) The API of Police Station, Sonai has recorded the statement of Vrushali Janardhan Jadhav. The missing girl Vrushali Jadhav has stated before him that she has performed marriage with friend Ashok Ramesh Nagare voluntarily and they were residing together as a husband and wife. On 22/01/2022, when they came to know that the maternal brother of Ashok namely Atul Namdeo Ghuge is called by the police for enquiry and there is likely-hood of his arrest, on their own they have surrendered themselves to Police Station Sonai.