CHABUTAI KRISHNARAO AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the learned Advocate for the applicants tendered across the Bar a copy of the death certificate dtd. 1/7/2025 and submitted that Applicant No.1, Smt. Chhabubai Krushnarao Ahire, expired on 23/6/2025. It is therefore submitted that the proceedings in respect of the offences alleged against her under Ss. 85, 86, 115(2), 352, 351(2), 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as "BNS"), stand abated. The death certificate dtd. 1/7/2025 is taken on record and marked as Exhibit 'X' for the purposes of identification

(2.) Present application thus stands abated in respect of applicant No.1 Chhabubai Krishnarao Ahire. Application to proceed against applicant No.2 Salil Krishna Ahire.

(3.) Rule. Rule made returnable forthwith with the consent of parties and the matte is taken up for final disposal at admission stage itself.