Jijabai Shrimant Rajapure vs The State Of Maharashtra And ...
2022 Latest Caselaw 2430 Bom

                                  1                    crwp 327.22.odt

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             CRIMINAL WRIT PETITION NO.327 OF 2022

             JIJABAI SH0RI AAT SRAJAURR ,
             ageS52Syears,SOcc.S0ousehold,
             R/oSRmaradjahagir,S
              q.S&SDist.SBeed              SSSS...Uetitioner..

             V RHRH

     1.       0 SH A SOFSAA0ARAH0 RAS
             throughSpoliceSHuperintendent,
             UoliceSHtationS(Rural),
             Beed-431122.

     2.      HtateSofSAaharashtra,
              hroughSHuperintendentSofSUolice,
             Hatara,SAaharashtra.

     3.      AanagingSDirector,
             HahyadriSCo-operativeSHugarSFactoryS
             Limited,SYashwantSTagar,S q.SKarad,
             DistrictSHatara.

     4.       heSHecuritySOffcer,
             HahyadriSCo-operativeSHugarSFactory
             Limited,SYashwantSTagar,S q.SKarad,
             DistrictSHatara.

     5.      AppaSDwarkuSFartade,
             Occ.SContractor,SageS45Syears,
             Aalkachiwadi,S q.SHhirurkasar,
             DistrictSBeed.

     6.      ArjunS ukaramSAule,
             occ.SContractor,SageS45Syears,
             Tavganrajuri,S q.S&SDist.SBeed.   ..Respondents..




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                                      2                       crwp 327.22.odt

                               ...

AdvocateSforSUetitionerS:Ar.GSKSTaikS higleSh/f DeshmukhSRSV.S AUUSforSRespondentS:SAr.SASASTerlikar ...

CORAAS:SV.K.SJAD0AVS&SHATDI UKRAARSC.SAOR ,SJJ.

Dated:SAarchS10,S2022 ...

ORAL JUDGMENT :- (UerSVSKSJadhav,SJ.)

1. he SmissingSperson S HhrimantS Yadavrao S Rajapure

is S now S produced S before S us S by S AUI S Hhri S Aahadev

Kisanrao S Dhakane, S Beed S City S Uolice S Htation, S District

Beed.SS heSlearnedSAUUShasSplacedSbeforeSusStheSreport

ofStheSconcernedSpoliceSHtation.SSAUI SAahadevSKisanrao

DhakaneSisSpresentSbeforeSus.S SWeShaveSgoneSthrough

theSstatementSofStheSmissingSpersonSHhrimantSYadavrao

Rajpure S recorded S by S police. S S As S perS his S statement, S he

wasSillegallySdetainedSbySoneSAppaSDwarkuSFartadeSand

Arjun S ukaram S ule S in S connection S with S some S money

transaction.SS0eSwasSfoundSinStheSpremisesSofSHahyadri

Co-operative S Hugar S Factory S Limited. S Learned S AUU

submitsSthatSheSwasSinStheScustodySofSoneSAppaSDwarku

Fartade S and S Arjun S ukaram S ule. S S he S learned S AUU

submits S that, S Crime S no.43 S of S 2022 S for S the S offence

punishableSu/sS365,S344SofStheSI UCShasS alreadySbeen

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3 crwp 327.22.odt

registered S against S those S persons S at S Beed S City S Uolice

Htation S and S after S recording S the S statement S of S missing

personSHhrimantSYadavraoSRajpure,SinvestigationSisSnow

beingScarriedSout.

2. We S have S also S interacted S with S the S said S person

HhrimantSYadavraoSRajpure.S0eShasSstatedSinStermsSof

hisSstatementSrecordedSbyStheSpolice.S S0isSageSisSabout

55Syears.SS

3. I n S view S of S the S same, S he S shall S be S set S at S free,

forthwith.

4. heSruleSofStheS0abeasSCorpusSstandsSdischarged.

CriminalSwritSpetitionSisSaccordinglySdisposedSoff.

( SANDIPKUMAR C. MORE, J. ) ( V.K. JADHAV, J. ) ...

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