RAMESHWAR NARAYANRAO DHANKIKAR Vs. STATE OF MAHARASHTRA, THROUGH POLICE INSPECTOR, POLICE STATION, BHOKAR, TALUKA BHOKAR, DIST NANDED
LAWS(BOM)-2018-7-22
HIGH COURT OF BOMBAY
Decided on July 02,2018

Rameshwar Narayanrao Dhankikar Appellant
VERSUS
State Of Maharashtra, Through Police Inspector, Police Station, Bhokar, Taluka Bhokar, Dist Nanded Respondents




JUDGEMENT

T.V. Nalawade, JJ. - (1.)The application is filed under section 482 of the Code of Criminal Procedure for the relief of quashing of the charge-sheet No.4/2014 filed in Crime No.150/2013 which was registered with Bhokar Police Station, District Nanded for offence punishable under section 306 read with 34 of the Indian Penal Code. Both the sides are heard.
(2.)Crime is registered on the basis of report given by one Pandurang Wakadkar on 21-9-2013. Deceased Bhagyashri was aged 13 years and Pandurang was her maternal uncle. As the deceased was orphan, the first informant was taking care of the deceased. The deceased was admitted in one Ashram School at village Sitakhandi, established for tribal students and she was studying in 8th Standard.
(3.)15 days prior to the date of the F.I.R., Bhagyashri had visited the house of the first informant and she had informed that she had quarrel on petty count with the girls of the hostel and after that present applicant Rameshwar, who was Director of the institution which was running schools and hostels, and others like headmaster, class-teacher and rector of the hostel had scolded her, they had given beating to her and they had expressed that the deceased would be expelled from the school. It is the contention of Pandurang that he had some how convinced Bhagyashri and Bhagyashri had returned to the school.


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