SHANTABAI MAHADEV DOKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have challenged the order dtd. 25/4/2018 passed by the Judicial Magistrate First Class, Junnar in R.C.C. No.102 of 2018 issuing process against them under Sec. 323, 504, 506, 447 r/w 34 of Indian Penal Code . The Petitioners challenged the said order before the Sessions Court, Khed district Pune vide Criminal Revision Application No.11 of 2018. The learned Sessions Judge, Khed vide his order dated 5 th May 2022 dismissed the Revision Application and, therefore, the Petitioners have preferred the present Writ Petition.

(2.) Heard Mr. Raviraj R. Paramane learned Counsel for the Petitioners and Mr. A.R. Patil, APP for the State.

(3.) The complaint is filed by the Respondent No.2 herein. He has described the incident dtd. 22/3/2018. At about 04 :00 pm, he was working in his agricultural land bearing Gat No.578/2, village Otur, taluka Junnar, district Pune. At that time, the Petitioner No.3 came near him and threatened him. At the same time, the Petitioner No.4 Pankaj came there. He and the Petitioner No.3 Mahadev manhandled the Complainant and pushed him. He fell down. The Complainant-Respondent No.2 somehow saved himself. The Petitioner No.1 also came there. It is specifically mentioned that the Petitioner No.1 alongwith the other Petitioners i.e., Petitioner Nos.2, 3 and 4 abused the Complainant. The Accused threatened to break his hands and legs and also to commit his murder. They abused him in filthy language. The people who were in the vicinity came there and rescued him. On this basis, the FIR is lodged.