UDDHAV BHAURAO SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed initially for quashing First Information Report vide Crime No.19/2023 dtd. 22/1/2023 registered with Police Station, Mudkhed, Tq. Mudkhed, Dist. Nanded and later on by way of amendment for quashing the proceedings in Sessions Case No.193/2024 pending before learned Sessions Judge, Nanded, for the offence punishable under Ss. 306, 294, 354(A)(D), 341, 323, 506 of the Indian Penal Code, 1860.

(2.) Heard learned Advocate Mr. P.S. Anerao for applicant and learned APP Mr. A.V. Lavte for respondent No.1. Since respondent No.2, though served had failed to appear, we had appointed Advocate Mr. V.S. Valse to represent the cause of respondent No.2. We have heard him also. All of them have taken us through First Information Report and contents of charge sheet and they made submissions in favour of respective parties they were representing.

(3.) Unfortunately, it appears that daughter of respondent No.2 had committed suicide on 21/1/2023. In the First Information Report respondent No.2 contends that his daughter was aged 20 years. The present applicant, who is also from the same village, used to stalk the daughter of informant on road whenever she used to go and then the applicant used to abuse her, do such obscene act which would cause her harassment and used to say that he will not let her live. The girl could not sustain the said behaviour of the applicant and told the same to informant. Informant had gone to the house of applicant and tried to give advise, however, the applicant did not stop his activities. Even on 20/1/2023 the applicant had gone in front of the house of informant, abused the daughter of informant and gave her threat to kill. The girl could not sustain the said act and thought that she herself and her parents have been defamed and, therefore, she committed suicide by hanging.