GOVIND HANMANTRAO KAGNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure 1973 (for short the "Cr.P.C.") for quashing of the First Information Report (for short the "F.I.R.") No. 125 of 2022 registered with Mukhed Police Station, District Nanded for the offence punishable under Sec. 306 r.w. 34 of the Indian Penal Code, 1860 (for short the "I.P.C.") and the proceeding in Sessions Case No. 82 of 2023 pending before learned Sessions Court, Kandhar, camp Mukhed, District Nanded.

(2.) The respondent No.2-informant is the wife of Ramkant Kagne, son of the applicants. The applicant No. 1 is her brother-inlaw and applicant No. 2 is her co-sister-in-law.

(3.) The informant averred in the report that she is having a son of 9 years and daughter of 7 years. Her husband was contractor of mobile phones tower. Her brother-in-law was having licence of that contract. All the financial transaction were in the name of Govind because he was having the licence of contractor. Both the brothers purchased a house at Nanded and plots at Degloor in the name of applicant No. 1. Two plots were purchased at Hibbat in the name of applicant No. 2. Six acres land was purchased in the name of fatherin-law of the informant and 2 1/2 acres of land was purchased in the name of her mother-in-law. There is total 8 acres of land which is not yet partitioned.