Bombay High Court
Santosh S/O. Dashrath Ghule And ... vs The State Of Maharashtra And Anr on 18 January, 2021
Bench: T.V. Nalawade, M. G. Sewlikar
Cri. Appln. No. 3568/2019
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IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 3568 OF 2019
1. Santosh s/o. Dashrath Ghule,
Age 42 years, Occu. Agril. & Business,
R/o. Gavandara, Tq. Dharur,
Dist. Beed.
2. Gajanan s/o. Pandurang Munde,
Age 25 years, Occu. Agriculture,
R/o. Gavandara, Tq. Dharur,
Dist. Beed.
3. Pralhad s/o. Rambhau @ Rama Munde,
Age 55 years, Occu. Agril.,
R/o. Gavandara, Tq. Dharur,
Dist. Beed.
4. Satish s/o. Jagannath Ghule,
Age 33 years, Occu. Agril.,
R/o. Gavandara, Tq. Dharur,
Dist. Beed. ....Applicants.
Versus
1. The State of Maharashtra
Through Police Station Dharur,
Dist. Beed.
2. Vikas Jalindhar Aghav,
Age 25 years, Occu. Agriculture,
R/o. Gavandara, Tq. Dharur,
Dist. Beed. ....Respondents.
Mr. S.J. Salunke, Advocate for applicants.
Mr. A.V. Deshmukh, APP for respondent No. 1/State.
Mr. H.V. Tungar, Advocate for respondent No. 2.
CORAM : T.V. NALAWADE AND
M.G. SEWLIKAR, JJ.
DATED : 18/01/2021.
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JUDGMENT : [PER T.V. NALAWADE, J.]
1) Rule. Rule made returnable forthwith. By consent, heard
both the sides for fnal disposal.
2) The present proceeding is fled for relief of quashing of
chargesheet fled in C.R. No. 234/2019 registered with Dharur Police
Station, District Beed for the ofence punishable under section 306
r/w. 34 of Indian Penal Code. The crime is registered on the basis of
report given by respondent No. 2 Vikas. Deceased Jalindar is his
father. Applicants hail from village Gavandara, Tahsil Dharur and
deceased was also resident of the same village and he was living
with respondent No. 2.
3) In the F.I.R., dated 16.9.2019 one incident dated
15.9.2019 is mentioned by informant Vikas. It is contended that at
about 8.00 p.m. on that day when he, his father and his mother were
sitting in front of the house, the Scorpio jeep of applicant Santosh
gave dash to the platform, Katta of his house and due to that,
deceased said that Santosh was not able to drive the vehicle
properly and he had given dash to the platform of the house of the
deceased. It is contended that the applicants then became angry
and they picked up quarrel with the deceased by saying that the land
was Gairan and they will not allow him to live there. It is contended
in F.I.R. that during quarrel applicant Santosh gave slap to the
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deceased and gave threat of life. It is contended that all the
applicants gave abuses in flthy language to the deceased and the
wife of deceased. It is contended that neighbours like Rajabhau,
Yuvraj and Laxman came there and they separated two sides. It is
contended that after taking dinner, he and his mother were slipping
inside of the house and deceased was sleeping in the courtyard of
the house. It is contended that on 16.9.2019 at about 5.30 a.m. his
uncle Baliram came to him and he informed that Jalindir had
committed suicide by hanging himself at a tree situated near Upli
road. It is contended that he went there and saw the dead body. It is
contended that his uncle Udhav, who gave A.D. report, did not know
about the incident which had take place on 15.9.2019 and so, this
incident was not mentioned in A.D. report which was given by Udhav
to Police.
4) It is contention of the informant that due to the incident
dated 15.9.2019 his father was disturbed, he felt insulted and due to
that he committed suicide in night between 15.9.2019 and
16.9.2019.
5) This Court has gone through the P.M. report and it shows
that only the ligature mark which caused death is shown and death
took place due to hanging. No other injury was found on the dead
body showing any scufe. As the chargesheet is fled, papers of
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investigation were available which include the panchanama of the
spot of the incident dated 18th and photographs of that place were
also taken by police. The photographs and panchanama show that
some heap of stones were kept by the side of the construction on the
road, but that cannot be called as a platform and they were used
stones. No sign of incident was noticed on the spot where allegedly
incident took place on 15.9.2019.
6) In police papers, there are statements of the witnesses
mentioned in the F.I.R. The statement of Rajabhau shows that he had
witnessed the incident of quarrel and he had separated the quarrel.
His statement, however, does not show that assault was made on
deceased. There are statements of other witnesses in which
allegations are made that the three applicants had given beating to
deceased by kick blows and fst blows. The learned APP drew the
attention of this Court to one statement of daughter of deceased. He
submitted that deceased had made disclosure to Ranjana that he
was felling insulted due to the incident. Her presence is not shown in
F.I.R. by the informant and it is her contention that she had gone to
the house of father after learning about the incident. She is married
and she was living at diferent place.
7) Admittedly, in A.D. report given by Udhav, the incident
dated 15.9.2019 was not mentioned. If at all something was said to
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Ranjana by the deceased, that would have been mentioned in the
F.I.R., but that is also not there. In A.D. report, nobody was blamed
for the incident by Udhav and it does not look probable that Udhav
did not know anything about the incident if the incident had
happened. It can be said that it was simply quarrel between the
persons of the side of the deceased and the applicants. Even if that
contention is accepted as it is, it cannot be said that there was
intentional instigation from the side of the applicants as defned
under section 107 of Indian Penal Code. The deceased did not leave
behind any suicide note. There can be many reasons for suicide and
it can be said that Udhav could not guess about the reason of
suicide. Due to all these circumstances, this Court holds that it will
be abuse of process of law, if the applicants are directed to face the
trial for aforesaid ofences. Nothing can be achieved by such trial. In
the result, following order :-
ORDER
(I) Application is allowed.
(II) Relief is granted in terms of prayer clause 'C-2'.
Rule is made absolute in those terms.
[ M.G. SEWLIKAR, J.] [T.V. NALAWADE, J.]
ssc/
