RAVINDRA MAHADU SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides finally.

(2.) The applicant/petitioners are seeking quashment of F.I.R. bearing C.R. No.546/2020 registered with Nandurbar City Police Station, Dist. Nandurbar for offences under Ss. 306, 406, 420, 506 read with 34 of the Indian Penal Code and consequential charge-sheet and R.C.C. No.114/2023 pending before the Judicial Magistrate First Class, Nandurbar. Applicants/petitioners are alleged to have abetted suicide of one Ravindra Shamrao Chaudhari.

(3.) Informant happens to be son of deceased Ravindra who was Principal in a college at Nandurbar. It is reported by the informant that in the year 2013 to secure admission to his elder sister, the deceased is alleged to have given Rs.22,00,000.00 to Mr. Navalkishor Shinde. Again in the year 2014 amount of Rs.20,00,000.00 was given for the purpose of admission to three persons. Despite that neither admission could be made, nor was amount returned. The persons who were given money were introduced by one of the petitioners in the present matter i.e. Anil Chaudhari. In the year 2015, Anil is alleged to have borrowed Rs.15,00,000.00 from the deceased. He avoided repayment. It is further alleged that in the last year, deceased had invested Rs.30,00,000.00 in the business of applicant-Sunil Mahajan but same was not returned to him.