LAHU RAMA KHANDAGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present criminal application, the applicant seeks quashing and setting aside the proceedings bearing Regular Criminal Case No.342 of 2020 pending before the learned Chief Judicial Magistrate, Osmanabad, for the offences under Ss. 353, 323, 309 of the Indian Penal Code, in connection with Crime No.165 of 2019 registered with Anandnagar Police Station, Osmanabad.

(2.) The brief facts of the case are that the informant is a police constable attached to the Anand Nagar Police Station, Osmanabad. On 11/6/2019, information was received that the applicant attempted to commit suicide by pouring petrol and diesel over himself within the premises of the District Collector's office, Osmanabad. The applicant's primary grievance stems from the police authority's failure to investigate Crime No. 66 of 2019, dtd. 6/2/2018, which he had previously lodged. In that matter, the learned Judicial Magistrate First Class (JMFC) had specifically directed the authorities to re-investigate the case and submit a report. Consequently, the Superintendent of Police, Osmanabad, instructed the Anand Nagar Police Station to intervene and prevent the applicant from taking his own life. To this end, several constables, including the informant, were deployed to the District Collector's office to intercept him.

(3.) The prosecution further alleges that while the officers were on duty at the office, the applicant arrived at the building's porch and began dousing himself with diesel. When the informant attempted to restrain him, a scuffle ensued between the applicant, the informant, and other police personnel. Based on these events, the present report was lodged against the applicant for the aforementioned offences.