AMOL TANAJI PATIL Vs. STATE

JUDGEMENT

(1.) VIDE instant petition, the petitioner has sought to set aside the impugned order dated 09.12.2011 passed by learned Additional Sessions Judge, Delhi whereby charge has been framed against petitioner as under:-

(2.) LEARNED counsel for petitioner submits that the facts of the case in brief are that on 27.12.2009 at about 05:00PM, one Roshan Lal , jeweller of Kucha Mahajani, Chandni Chowk, Delhi was going towards Nangloi from Najafgarh, in his Maruti Swift car alongwith his servant Dhananjay Kumar. When they reached near Baprola School, the car was stopped by two boys namely Ravinder and Nikhil (absconder), who were on the motorcycle and on the point of fire arm, they robbed the suit case containing the jewellery and cash. Nikhil fired gunshot on the head of Roshan Lal and both of them ran away in the Swift car of Roshan Lal. Injured Roshan Lal was taken to Sanjay Gandhi Hospital, where he was declared as brought dead.

(3.) BY chemical process from Amil Tanaji Patil, the petitioner. In exchange of this, petitioner received 40 Grams of pure gold as service/labour charges, without inquiring into the aspect of jewellery articles or whether obtained illegally or legally.