Bombay High Court
Thakaram Raghunath Kolape And Others vs The State Of Maharashtra And Others on 11 November, 2025
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
938 CRIMINAL APPEAL NO. 344 OF 2025
THAKARAM RAGHUNATH KOLAPE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.R.R.Karpe, Advocate for the appellants.
Mrs.U.S.Bhosale, APP for the respondent/State.
None present for respondent No.3.
( CORAM : SUSHIL M. GHODESWAR, J. ) DATE : 11 NOVEMBER, 2025 PER COURT :
1. The learned APP has invited my attention to the affidavit filed by the Investigating Officer Mr.Pravin Vishwasrao Lokhande, Sub Divisional Police Officer, Karjat Division, Dist.Ahilyanagar. After going through the said affidavit, it has been revealed that the said affidavit is short on various aspects concerned with the investigation carried out so far.
2. The Investigating Officer therefore, is hereby directed to file detailed additional affidavit pointing out further investigation and khs/Nov.2025/344 -2- the total houses of Paradhi ( ikj/kh ) community staying in the said area and out of them, how many houses have got burnt in the incident. He is also directed to submit an additional information as regards the fact that after the incident, where the victims are residing now and also about the total population of Paradhi (ikj/kh ) as well as Dhangar (/kuxj) community in the said vicinity/village. The affidavit should be filed after going through the contents of all the submissions filed by the accused/applicants.
3. Such affidavit throwing light on the above all aspects, to be filed within a period of 3 weeks. Interim relief, granted earlier, to continue till then.
( SUSHIL M. GHODESWAR, J.) khs/Nov.2025/344