SUSHMA RAVINDRA MOREKHAN Vs. UNION OF INDIAMORE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) Perused the grounds taken in the petition and application and also the evidence on record in the form of documents. Criminal Writ Petition No. 814 of 2018 has been filed for the following main relief :-

(3.) The petitioner is the mother of two daughters and one son. Shweta is one of them. It appears that Shweta was emotionally involved with Shaikh Wasim Shaikh Ahmed. Both of them eloped for no return. They got married. The petitioner, however filed an application before the Court of Judicial Magistrate First Class, Jalgaon alleging Shaikh Wasim and his family members to have murdered Shweta. An application for issuance of search warrant under Section 97 of Code of Criminal Procedure had also been moved by the petitioner. Investigating machinery ultimately could locate both Shweta and Shaikh Wasim.