SHEEZAN MOHD. KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, the Applicant seeks quashing of chargesheet in Regular Criminal Case No.553 of 2023, pending before the learned Judicial Magistrate First Class, Vasai, District Palghar, arising out of CR No.1359 of 2022, registered with Waliv Police Station, Vasai, District Palghar for the offence under Sec. 306 of the Indian Penal Code, 1860.

(2.) Heard Mr. Dhiraj U.Mirajkar, learned counsel for the Applicant, Mr.Raja Thakare, learned Special Counsel, Ms. M.H. Mhatre, APP for Respondent No.1-State and Ms.Hansraj Solanki, learned counsel for Respondent No.2.

(3.) The first informant is the mother of the victim. Perused record. The case of the prosecution as spelt out from the FIR is that, the victim was an actor working in a TV Serial since June-2022 and used to confide in the first informant about the happenings on the set of the shoot. About two months prior to the lodgment of crime, the victim confided in the informant that she is emotionally and romantically involved with the Applicant, who is a coactor in the TV serial. The victim used to visit the residence of the Applicant and she was treated well by his family members. That, the Applicant had visited the residence of the informant on three to four occasions and had told the informant that, he is very friendly with the victim and is romantically involved with her.