RATAN PUNDLIK SALUNKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned respective Counsel and learned A.P.P.

(2.) THE petitioners herein are the accused in Crime No. 156 of 2014 registered on 21/05/2014 with the police station, Chalisgaon for the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

(3.) RESPONDENT No. 2 Ashok alleged in the complaint tendered with the Police Station Officer on 21/05/2014 that he is residing on the address mentioned therein along with his younger brother Yuvraj, his brother's wife Kavita, his wife Anita, his son Saurabh and is serving in Zilla Parishad School at Ozar. He further claims that his brother Yuvraj was holding diploma in Agriculture, hired a block in Lucky Complex near Bus stop in Chalisgaon from Raosaheb Gulabrao Bhosale petitioner No. 3 in 2007 and started business of agricultural items such as seeds, insecticides, pesticides etc.