Bombay High Court
Ashish Shivajirao Chavan vs The State Of Maharashtra And ... on 6 April, 2022
Bench: V.K. Jadhav, Sandipkumar Chandrabhan More
1 Crwp 466.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.466 OF 2022
1. Ashish Shivajirao Chavan,
age 26 yrs, Occ. Interior Designer,
R/o. Ajay Nagar, Patange Road,
Umerga, Taluka Umerga, Dist.
Osmanabad. ...Petitioner...
VERSUS
1. The State of Maharashtra,
Through the Principal Secretary,
Home Department,
6th Floor, Mantralaya, Mumbai 400032.
2. The Superintendent of Police,
Osmanabad.
3. The Superintendent of Police,
Latur.
4. The Police Inspector,
Latur Rural Police Station,
Latur.
5. The Police Inspector,
Omerga Police Station,
Omerga, Osmanabad.
6. The Police Inspector,
Neknoor Police Station,
Neknoor, Beed.
7. Sachin Ramraje Deshmukh,
age 49 yrs, Occ. Business
8. Chetan Ramraje Deshmukh,
age 46 yrs, Occ. Business.
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2 Crwp 466.22.odt
9. Kaushal Sachin Deshmukh,
age 20 yrs, Occ. Education.
Respondent nos.7 to 9 R/o
Kamalram Sutmill road,
Signal Camp, Latur. ...Respondents...
...
Advocate for Petitioner : Mr. Sonkawade Amarsinha D
APP for Respondents: Mr. S J Salgare
Advocate for Respondent 7-9 : Mr. Anoop Awasthi
...
CORAM : V.K. JADHAV & SANDIPKUMAR C. MORE, JJ.
Dated: April 06, 2022
...
ORAL JUDGMENT :- (Per V.K.Jadhav, J.)
1. In terms of the order dated 4.4.2022, the Shivaji
Nagar Police Station, Latur has produced the Girl
Pranita Sachin Deshmukh before us. The Police
Inspector has recorded the statement of the said Girl
Pranita Sachin Deshmukh. She is 24 years of age.
There is no dispute that she has attained the age of
majority and at present she is 24 years of age. Copy of
the Aadhar Card is also collected by the Investigating
Offcer, wherein her date of birth is mentioned as
7.1.1998. The Girl Pranita Sachin Deshmukh has stated
in her statement before the police that, she was enticed
by accused Ashish Chavan and against her will forcibly
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3 Crwp 466.22.odt
taken away from the house. It has also alleged in the
said statement that said Ashish Chavan had performed
forcibly marriage with her against her will.
2. We have sent the respondent no.7 Sachin Ramraje
Deshmukh (father of the girl Pranita), respondent no.8 -
Chetan Ramraje Deshmukh (uncle of the girl Pranita)
and respondent no.9 Kaushal Sachin Deshmukh (elder
brother of girl Pranita) out of the Court Hall. In
presence of the counsel appearing for the petitioner
Ashish Chavan, we have interacted with the Girl Pranita
Sachin Deshmukh. She has stated before us in the
open Court that whatever she has stated in the police
report that is true and correct. She further informs us
that she wants to go to her parents house.
3. Girl Pranita Sachin Deshmukh is 24 years of age.
She has completed Post Graduation in Fashion
Designing from the School of Fashion Technology, Pune
as informed to us by the learned counsel appearing for
respondent nos.7 to 9. She has told to us that she is
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4 Crwp 466.22.odt
not under pressure and that she wants to go to her
parent's house, voluntarily.
4. In view of the same, the Girl Pranita Sachin
Deshmukh, who is major, is at liberty to stay with her
parents as per her wish. So far as her statement which
is recorded during the course of inquiry by the Police
Inspector, Police Station, Latur, it is open for the police
station Latur to take appropriate steps in the matter.
We, accordingly, direct that the Girl Pranita Sachin
Deshmukh be set at liberty, forthwith. Rule of Habeas
Corpus stands discharged. Writ Petition is accordingly
disposed off.
( SANDIPKUMAR C. MORE, J. ) ( V.K. JADHAV, J. )
...
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