Bombay High Court
Hemantkumar Deorao Ganjre vs The State Of Maharashtra Thr. Pso Ps ... on 25 April, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
1 924.apl.702.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION NO.702 OF 2024
Hemantkumar Deorao Ganjre
..vs..
State of Maharashtra and anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.P. Bhandarkar, Advocate for the applicant.
Shri Ashirgade, Addl.P.P. for the State.
CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : 25/04/2024.
Heard.
2. This is an application seeking to quash the First Information Report No.329 of 2024 registered with the Kondhali Police Station, Nagpur Rural for the offence punishable under Sections 376, 376(2)(n) and 506 of the Indian Penal Code.
3. The married lady aged 35 years has lodged the report. It is her contention that she was serving as a labour in a Resort. The applicant is having a Bunglow in the Campus who frequently used to call her as a maid servant and each time had sexually abused her under the promise to marry.
4. The learned Counsel for the applicant has produced certain documents to show that the Resort owner Rakesh Vaish has not provided necessary amenities for which repeated complaints had been lodged to the Police. It is submitted that the informant herself has stated that she was residing in the Resort namely Green Villa owned by Rakesh Vaish. According to 2 924.apl.702.2024 the applicant, in order to give go bye to the complaints, Resort owner Rakesh Vaish had given threats to the applicant that he would be involved in false rape case. The applicant has also filed a police report dated 24.12.2023 stating about such a specific threats were given by Rakesh. It is submitted that, the informant is a maid servant of Rakesh Vaish and at his behest false allegations are levelled as per the earlier threats.
5. Issue notice to the non-applicants, returnable after eight weeks. Learned Addl.P.P. waives notice on behalf of the State.
6. In the meantime, investigation may go on but charge-sheet shall not be filed without obtaining leave of this Court against the present applicant.
(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Trupti