SIDDHODHAN ALIAS SHUDHODAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present proceeding is at the instance of applicant with prayers for quashing charge-sheet as well as FIR bearing No. 30/2018 registered at the instance of respondent no. 2 at Nava Mondha Police Station, District Parbhani, i.e. by invoking provisions under Sec. 482 of Cr.P.C.

(2.) Respondent no.2 herein approached Nawa Mondha Police Station on 30/1/2018 alleging that she is married and had a son and a daughter and she had also lost her husband on 18/3/2017 because of ailment of cancer.

(3.) Learned counsel for applicant pointed out that instant FIR is apparently belated, false and full of baseless allegations. He invited our attention to the FIR and submitted that informant is a widow having two children and moreover, she resides in a thickly populated locality. She was acquainted with accused applicant since long. Whatever relations developed between herself and the applicant were nothing but consensual one. Subsequently, with oblique motive, false allegations are levelled against the applicant. He would submit that informant herself extended financial help to the applicant-accused as and when situation arose i.e. by mortgaging her ornaments. This she did only because of close relations. Statement of the jeweller is recorded by investigating machinery and he pointed out that it is evident from the same that said transaction of mortgage for raising money was at her own instance. However, subsequently with sole intention of falsely implicating applicant, she has alleged in the FIR that accused forcibly took away her ornaments and gave it to the jeweller for raising money.