Bombay High Court
Chandrakant @ Golu S/O Babarao Ghatale ... vs The State Of Maharashtra Thr. Pso, Ps, ... on 22 January, 2026
2026:BHC-NAG:1208-DB
apl 1334-2024 J..doc 1/5
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APL) NO.1334/2024
1. Chandrakant @ Golu S/o
Babarao Ghatale, Aged about 33 years,
Occupation: Business
2. Mandabai W/o Babarao Ghatale,
Aged about 57 years,
Occupation: Business
Both R/o Sai nagar,
Dabki Road, Akola
Tq.and District:Akola.
... APPLICANTS
...VERSUS...
1. The State of Maharashtra,
Through P.S.O.
Police Station Dabki Road,
Akola Tq. and District: Akola
2. Chitralekha W/o Purushottam Wakhare,
Aged 36 years, Occ: Business,
R/o Sai Nagar,
Dabki Road, Akola,
Tq. and District: Akola
...NON-APPLICANTS
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Shri V.R. Deshpande, Advocate for applicants
Shri A.M. Ghogre, APP for non-applicant No.1/State
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CORAM : PRAVIN S. PATIL, J.
DATED : 22.01.2026
ORAL JUDGMENT
apl 1334-2024 J..doc 2/5
. Heard. By consent of the parties, this matter is taken for final disposal.
2. By this application, the applicant is seeking quashment of Crime No.142/2018 registered with Police Station Dabki Road, Akola for the offences punishable under Sections 354(A) (1), 323, 504, 506 read with 34 of the Indian Penal Code.
3. According to the applicants the entire false case has been lodged against the present applicants by non-applicant No.2, the same is clear from the authenticated documents, which are placed on record and, therefore, the entire proceedings initiated by the Police Station Dabki Road, Akola, is liable to be quashed and set aside.
4. It is alleged that on 18.04.2018, the non-applicant No.2 has sent her maid servant namely Pandu to the grain grinder mill of the applicant. On that date, he has kept all the food-grains to the shop and same was returned by the applicant through his servant to the house of applicant on 19.04.2018. However, at that apl 1334-2024 J..doc 3/5 time, the non-applicant No.2 did not pay the charges of grinding. Therefore, applicant on 20.04.2018 went to the house of the applicant and demanded the charges. At that time, the non- applicant No.2 has stated him that he has given 19 kg. of wheat for grinding, but same found 4 kg. less than the original quantity. On that count, there was a hot exchange of words. According to the non-applicant No.2, the present applicant had abused and misbehaved with her by doing certain act and, therefore, on the basis of averments made in the complaint dated 20.04.2018, the offence came to be registered in the matter.
5. The perusal of this complaint shows that non-applicant has sent one Pandu at the grinding mill owned by applicant. As such, the statement of Pandu was recorded in the matter and he has reiterated the contents, which are stated in the complaint lodged by non-applicant No.2.
6. Accordingly, the submission of learned APP is that there is a force in the complaint of the non-applicant No.2 and, therefore, the offence is registered against the present applicants. apl 1334-2024 J..doc 4/5
7. The present applicants have specifically pointed out the document, which they have obtained under the Right to Information Act from the Superintendent of Prison, Akola, in respect of Pandu @ Kamlakar Atmaram Mohod i.e. the person who alleged to be in grinding mill of applicants. In the said information, it was specifically informed to the present applicant that said Pandu was convicted by the learned Judicial Magistrate First Class, Buldhana, in RCC No.250/2012 for the offences punishable under Sections 409 and 420 of the Indian Penal Code and accordingly, he was behind the bar from period 08.03.2018 to 09.06.2028. It was informed that he was released on bail on 09.06.2018.
8. In the background of this document, which is received under the Right to Information Act, it is clear that the false complaint was lodged by non-applicant No.2 against the present applicants. Therefore, I am of the opinion that applicants have made out the case of interference in the matter and the same falls within the parameters laid down by the Hon'ble Supreme Court of India in the case of State of Haryana and ors. Vs. Bhajan Lal and ors. reported in 1992 Supp (1) SCC 335.
apl 1334-2024 J..doc 5/5
9. In the circumstances, the interference of this Court is necessary and accordingly, I proceed to pass the following order:
ORDER
i) The application is allowed.
ii) The proceedings bearing Crime No.142/2018 registered with Police Station Dabki Road, Akola for the offences punishable under Sections 354(A) (1), 323, 504, 506 read with 34 of the Indian Penal Code., is hereby quashed and set aside against the present applicants.
10. The application stands disposed of. No order as to the costs.
(PRAVIN S. PATIL, J.) R.S. Sahare Signed by: Mrs. Ranjana Sahare Designation: PA To Honourable Judge Date: 27/01/2026 11:37:08