MAHESH BALASAHEB THAKOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioner-original accused no. 3 and learned APP for the State.

(2.) The petitioner-accused no. 3 is seeking quashing of the order dated 19th July 2010 passed by the learned Sessions Judge, Pune, tendering pardon to original accused no. 2 under section 307 of Cr.P.C.

(3.) The petitioner is accused no. 3 in Sessions Case no. 106 of 2010 along with accused no. 2 and two others in a prosecution initiated by Yerwada Police Station under Sections 302, 201, 364 and 394 of IPC vide C.R. No. 534 of 2009. The accused have been charged for kidnapping and murder of a young married woman Naina.