SANTOSHKUMAR GUNDAPPA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Criminal Application is filed by some of the accused persons 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, 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.