VANDANA VIKAS WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE Criminal Writ Petitions involve common questions of law and facts. Contentions raised and submissions made in these petitions are identical. Hence, these petitions are heard together and disposed of by delivering this common judgment.

(2.) THE petitioners, in the present two writ petitions, are the wives of one Vikas Waghmare and Lahoo Angare who, along with one another, by name Yeshudas Gangawane, claimed to be the vegetable vendors, use to carry on their business at New Mumbai, Vikas Waghmare was residing with the petitioner at Sector No. 18, Room No. 802, Koparkhyrane, New Mumbai, Lahoo Angare is claimed to have been residing with his wife the petitioner, in writ petition No. 228 of 1998 at Kharat Chawl, Room No. 2, Ashok Tekdi, Hanuman Nagar, Bhandup (W), Mumbai 400078. There was no writ petition filed by and on behalf of the third person, by name, Yeshudas Gangawane.

(3.) IT is also stated that at about 9 a. m. on 19-3-1997, one Lahoo Angare and Yeshudas Gangawane along with their wives visited the house of Vikas Waghmare to see his ailing son and thus all the three, viz. Lahoo Angare, Vikas Waghmare and Yeshudas Gangawane, were at the house of Vikas Waghmare, and at that time, a few policemen, in plain clothes, entered into the house of Vikas Waghmare and took all the three by stating that they are required to be enquired in connection with some matter and that they would be backed within a short time. The policemen, in plain clothes, had come in two cars, one bearing a Maruti Gypsy having blue colour with grey- hood bearing Registration No. MH-01-M-607 and the other bearing a Mahindra Commander Jeep having dark blue colour bearing Registration No. MH-01-M-348. The said policemen in plain clothes informed the above fact of enquiry from them to the two petitioners in these petitions, being the ladies, and thus the said three persons were taken away.