ASHOK SOPAN KALASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the aforesaid applicant apprehending his arrest in Crime No.681 of 2015 registered with Baramati City Police Station for offences punishable under Sections 306, 427, 504 & 506.

(2.) The case of the prosecution in brief is that the applicant and the other family members had committed mischief by demolishing the residential house wherein the deceased Ramchandra Kalaskar was residing. It is further alleged that the applicant and the other family members were insisting that the said residential house should be partitioned and that in view of the constant demands for partitioning the residential house, the deceased Ramchandra Kalaskar had committed suicide on 16th Dec., 2015. The applicant is, therefore, alleged to have been abetted suicide of said Ramchandra Kalaskar.

(3.) Mr. Nangre, the learned counsel for the applicant has submitted that the FIR which was lodged after about one month from the date of death of the deceased Ramchandra Kalaskar does not disclose essential ingredients of offence punishable under Sec. 306 of IPC. He has further submitted that the applicant is a Government servant and that there is no possibility of the applicant absconding and thwarting of course of justice.