DHANANJAY DIWAKARRAO PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Ms S.Z. Haider, learned A.P.P. waives service for Non-applicant No.1. Though served, none appears for Non-applicant No.2. With consent of the learned Counsel present for the parties, the application is taken up for final hearing.

(2.) This Criminal Application is filed by applicants for quashing First Information Report No.33/2025 dtd. 24/3/2025, registered with Badnera Police Station, Nagpur Railway for offences punishable under Ss. 108 and 3[5] of the Bhartiya Nyaya Sanhita, 2023 ('BNS' for short).

(3.) The said first information report is lodged by the non- applicant no.2 against 34 persons alleging that the deceased - Santosh Bhaskarrao Gore, who was working as an Assistant Professor with Bapuji Ane Mahila Vidyalaya, Yavatmal since last 8 years, has committed suicide by laying down on railway track infront of a moving train at Dhamangaon Railway Station. During investigation, a suicide note was seized and in the said suicide note, it was mentioned that due to mental harassment given by 34 persons, the deceased is committing suicide.