RAM LAXMAN AAAGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) One Leena Jagdale is married to Dattaram Shinde. Dattaram and his brother, Harishchandra stayed together with their parents Hirabai and Jnandeo. At the relevant time Dattaram was staying at Pune to attend the work he had undertaken there.

(2.) It appears that there were disputes between Leena and Dattaram and Leena was deserted. On 29.12.1995 between 1.30 and 2 AM this Leena along with her parents and the present petitioners and others went to the house of parents of Dattaram Shinde at Ghatkopar. They entered the house and thereafter gave threats to parents of Dattaram by asking where Dattaram was at that time. Thereafter they forced Hirabai, Jnandeo and Harischandra to board a rickshaw and took them to the house of parents of Leena. Thereafter Harischandra was taken away while Hirabai and Jnandeo were confined in the house. Then Prashant grandson of Jnandeo came there with police and that is how Hirabai and Jnandeo came to be released. It is also stated that these persons forcibly took away certain articles and property worth Rs.76,700/-. Thus on the basis of the complaint lodged by Hirabai and Jnandeo, CR.No.427/1997 came to be registered at Vikhroli Police Station.

(3.) Petitioners apprehend arrest in connection with this offence and, therefore, they had applied for grant of anticipatory bail to Sessions Court, Bombay but their application is rejected on 22nd January 1998.