NARENDRA GUNWANTRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, the matter is taken up for final disposal.

(2.) The applicants, who are three in numbers, have approached to this Court by way of present application filed under Sec. 482 of the Code of Criminal Procedure with prayer for quashing and setting aside Chargesheet No.15/2025 dtd. 21/1/2025 arising out of Crime No.111/2020 registered with Police Station Yeoda, District-Amravati for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code.

(3.) In brief, the case of the prosecution is that the wife of deceased Shashikant Ganeshrao Mankar lodged the report on 2/6/2020 alleging that due to continuous threats given by the applicants to the deceased to take forcible possession of the agricultural lands of the deceased, he committed suicide. It is stated in the complaint that the applicant no.1 is the money-lender and deceased used to take hand-loan from the applicant no.1. It is stated that in the year 2018, the husband of the informant was in need of money and, therefore, he approached to the applicant no.1, who had shown willingness to give money to the deceased on a condition that the deceased had to execute nominal sale deeds of the agricultural fields. It is stated that thereafter the deceased came home and discussed with the informant and his brothers and since he was in dire need of money, he accepted the proposal and agreed to execute the nominal sale deeds.