ROHIDAS NAMDEO POKHARKAR Vs. RAJENDRA KARBHARI RAHANE

JUDGEMENT

(1.) This application is filed by the applicant praying for setting aside the order dated 11.12.2008 passed by Additional Sessions Judge, Sangamner in Criminal Misc. Application No. 190/2008 in Crime No. I-362/2008 dated 1.12.2008 registered at Taluka police station Sangamner under Sections 306, 498-A, 323, 504, 506 read with 34 of I.P.C.

(2.) The present applicant is father of deceased Sujata w/o Rajendra Rahane. It is the case of the applicant that his daughter Sujata committed suicide by jumping in the well due to harassment by the present respondent Nos. 1 to 4. The respondent No. 1 is husband, respondent No. 2 is brother-in-law, respondent No. 3 is mother-in-law and respondent No. 4 is father-in-law of deceased Sujata.

(3.) It is the case of the applicant that the respondent Nos. 1,2 and 4 were arrested on 1.12.2008 and respondent No. 3 was arrested on 3.12.2008, MCR was granted to the accused on 6.12.2008.