ANIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, under Sec. 482 of the Code of Criminal Procedure, quashment of Sessions Case No.128/2021, pending before the Sessions Court, Ahmednagar which is registered pursuant to F.I.R. bearing Crime No.0286/2021, registered with Rahuri Police Station, District Ahmednagar for the offences punishable under Ss. 302, 201, 120-B, 212, 363, 364, 341 is sought.

(2.) The First Information Report (F.I.R.) has been lodged by widow of the deceased Rohidas on 6/4/2021 by 3.00 p.m. It has been averred in the F.I.R. that, her husband Rohidas (deceased) was a Press Reporter by profession. The informant along with her husband and family members would reside at village Malharwadi, Unde Vasti, Rahuri. Deceased Rohidas left the house for Rahuri by 8. 00 in the morning on 6/4/2021 on his Scooty (MH-12/JH-4063). Sambhaji Varale, friend of deceased Rohidas made a call on cell phone of the informant. He told her that, unknown person abducted Rohidas in a white Scorpio from the place nearby Keshav Mangal Karyalaya. She, therefore, rushed there to find the Scooty at that place. The Chappals of the deceased were also lying there. She, therefore, immediately made a call on the cell phone of her husband (deceased). It was found to have been switched off. The informant, therefore, approached the Police Station and reported the incident. Initially, crime for the offences punishable under Ss. 341 and 363 of the Indian Penal Code came to be registered.

(3.) The informant on the same day gave a supplementary statement. It has been stated therein that, there was a dispute over 18 acres of land situated at Rahuri. The dispute was between one Kanhu More (accused No.1) and the original owner of the said land. The deceased Rohidas was supporting the land owner. He had published the matter in a newspaper. It is also her case that, the main accused Kanhu More tried to dodge the Scooty with his Scorpio vehicle. It has further been stated that, one Karbhari Mangurde and his two sons had made encroachment on public land. The deceased had, therefore, made a complaint to the Municipal Council, Rahuri. In short, the informant suspected involvement of these persons in abduction of her husband.