Bombay High Court
Mahadeo Parshuram Palve vs State Of Maharashtra, Through Ps ... on 10 October, 2025
2025:BHC-NAG:10868
1/3 14- aba 693-25
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION(ABA) NO. 693 OF 2025
Mahadeo Parashuram Palve Vs. State of Maharashtra
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.S.W.Sambre, counsel for the applicant.
Ms.Trupti Udeshi, APP for the State.
CORAM : MRS. VRUSHALI V. JOSHI, J.
DATE : 10/10/2025
1. The applicant has apprehended his arrest in Crime No.673 of 2025 registered at Police Station Yavatmal City, Dist. Yavatmal for the offences punishable under sections 118(1), 137(2), and 138 of the Bharatiya Nyaya Sanhita, 2023, section 3 of the Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013 and Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.
2. It is the case of the prosecution that complainant Trisha Santosh Jaiswal has lodged complaint and stated that as her mother used to feel insecure and was feeling negative energy, therefore, she used to go to the applicant for performing various rituals and for that purpose, she used to reside at the house of the applicant. She further stated Kavita 2/3 14- aba 693-25 that likewise on 01/07/2024, the applicant started performing rituals and black magic on her mother. The complainant has stated that her mother was not having any ailment and her health was also good. The applicant used to give 'angara' to her mother and he was performing black magic on her by putting vermilion on her and used to beat her by sticks. He used to confine her mother in one room. When the complainant inadvertently put soil in toilet of the applicant, at that time, the applicant called her and punished her by giving burns by spatula. The applicant used to restrict her from using toilet and used to ask her to do toilet in the room only. The applicant used to repeatedly beat her and was performing rituals on her by confining her in one room. She has lodged the complaint. The police went to the house of the applicant, the applicant has concealed himself inside the house. The police took search, at that time, the applicant injured himself by sharp knife and tried to commit suicide. He was taken for treatment to the hospital and the report was lodged against the present applicant.
3. The learned counsel appearing for the applicant stated that the applicant is in the hospital and is unable to speak. He tried to commit suicide. He has not ill treated the complainant and not committed any offence under black magic act. The complainant and her mother are tenant and now they are not staying there. The applicant is in hospital at Shegaon as he is not having money for treatment and Kavita 3/3 14- aba 693-25 therefore, he is in Shegaon hospital. In such a situation, he cannot be interrogated. He cannot speak and therefore prayed to protect him by granting anticipatory bail.
4. The learned APP opposed the application and stated that there are serious allegations about the ill-treament. The offence under the provisions of black magic is there. He was performing puja and has ill treated. When the police came at the spot, he tried to commit suicide. There are statement of the witnesses. The articles are also seized. There is sufficient material against this applicant. Hence prayed to reject the application.
5. Heard both the sides.
6. The First Information Report, itself shows that 16 years girl has lodged the complaint about ill treatment. The applicant had confined the complainant in one room and not allowed her even to go for toilet. He used to perform some puja on her and on her mother and when police came there, he tried to commit suicide. Considering the material seized from the house of the applicant and the statement of the witnesses, this is not a fit case to protect the applicant to grant him ad interim protection.
7. Hence, the application stands rejected and disposed of.
JUDGE Signed by: Kavita P Kavita Tayade Designation: PS To Honourable Judge Date: 14/10/2025 18:31:07