SURYAKANT PANDURANG HOLMUKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The Rule is made returnable forthwith. Heard finally with the consent of the learned Counsel for the rival parties.

(2.) The petitioners are the accused in First Information Report No.49 of 2022, registered at Chinchani Wangi Police Station, Sangli, for offences punishable under Sec. 306 read with 34 of the Indian Penal Code, 1860 (IPC). The present writ petition is filed seeking quashing of the charge sheet filed against the petitioners accused in respect of the aforesaid FIR.

(3.) The first informant, who is the son of deceased Dattatraya, alleged in the FIR that since 2017, he has been facing threats from the accused Suryakant and his brother Sambhaji, as on his complaint, a criminal prosecution was launched against them under the provisions of The Maharashtra Money-Lending (Regulation) Act, 2014. Since then, there has been an outgoing feud between his family and the family of the petitioners. It is alleged that the petitioners are residing near the house of the first informant (respondent No.2 herein) and they frequently threatened to vacate the house where the first informant, along with his family members, is residing. It is alleged that the petitioners used to damage the water pipes, block drains, damage utensils, dump waste in the yard of the first informant, and even throw animal bones in front of the Informant's house, which caused distress to him and his family. It is alleged that the petitioners made life difficult for the first informant's family and caused trouble for a long. It is stated that the deceased informed the first informant that on 3/4/2022, accused Pramila threatened him of lodging a false complaint of outraging her modesty. It is stated that on 5/4/2022, frustrated by the petitioners' harassment, the deceased committed suicide.