BHALCHANDRA DAULAT SALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE. Rule made returnable forthwith. By consent of parties, petition is taken up for final hearing.

(3.) ONE Peter Salvi, a Lawyer of Ahmednagar was found dead in his house on 29th March, 2009, at about 03.00 p.m. Peter's nephew immediately lodged complaint and the police registered the offence of murder. It is probably not in dispute that the present petitioner, who was cousin of deceased Peter, had long standing civil litigation with deceased Peter. The petitioner himself is a old person of 75 years and is practicing Medicine. The other four accused are the petitioner's son Abhijit, his wife Harjitkaur, Ranjit and Kishor. It is the prosecution case that Abhijit, his wife Harjitkaur and the petitioner hatched a conspiracy to eliminate Peter and engaged the other two accused for committing his murder.