GAUTAM AMBARUSHI SURAWASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner seeks the following substantive reliefs; Wakodikar 1/7 ::: Uploaded on - 21/07/2023 ::: Downloaded on - 21/07/2023 22:00:08 ::: 910. WP 1877-2022.doc

(2.) Learned Counsel for the petitioners submits that the petitioners' son committed suicide on 4 th March, 2022. Learned Counsel relied on the suicide note which is on page 73 of the petition, typed copy of which, is on page 88. He submits that in the said suicide note, the petitioners' son has named the persons responsible for him committing suicide.

(3.) Learned APP opposes the petition. She submits that there was a matrimonial dispute between the petitioners' son on the one hand and his wife and her family members on the other. She submits that the Police have investigated the case and have come to a conclusion that no offence as alleged is disclosed. Learned APP has relied on the affidavit filed by Swapnil Ijjapawar, API, attached to Solapur Taluka Police Station, District, Solapur, which is at page 101 of the petition.