SUSHILABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Criminal Writ Petition has been filed on 4/11/2018 under Article 226 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, seeking the following reliefs:-

(2.) The petitioner has stated in the Criminal Writ Petition that her husband had gone towards the river on 27/6/2002 and he did not return to the house thereafter. Respondent nos. 3 to 5 had informed that the husband of petitioner had swept away in a flooded river. She had filed a complaint with the Police Station, Gangakhed on 30/6/2002, but, the police authority did not take any cognizance of the same. Due to non-cognizance of the complaint by the police, she had approached various authorities of the Government. She had even made a representation to the then Hon'ble Chief Minister of Maharashtra thereby requesting to direct inquiry through CID in the alleged murder of her husband.

(3.) The petitioner further stated that, she had learnt from the record that the immovable property of land Gut No. 67 of village Wazur was mutated in the name of Manchakrao Bapurao Pawar by executing registered sale deed on behalf of the present petitioner which is, in fact, bogus and fabricated one. She further stated that the land adm. 65 Are out of Gut No. 63 was transferred in the name of Yenubai Hiraman Pawar i.e. respondent no. 8, by registered sale deed dtd. 25/3/2004 and the said document was signed by one Kondbai Vaijnath Pawar, who is neither wife of deceased nor legal heir of the petitioner and that the petitioner has doubt that the respondent nos. 2 to 4 have committed the murder of her husband. It is further stated that, even the mutation entry also effected in 7/12 extract in the name of alleged accused/respondents and they are illegally enjoying the suit property.