MANSUR DAULAT PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in both these Writ Petitions is to the order dated 21.11.2016 passed by learned Additional Sessions Judge, Kopargaon (trial Court) on application (Exh.50) filed by the petitioners for discharge from Sessions Case, being case No.18 of 2016. By the impugned order, the application for discharge has been rejected.

(2.) Heard Mr.Thoke, learned Counsel for the petitioners, Mr.Ghayal, learned APP for respondent - State and Mr.Shermale, learned Counsel for respondent no.2/informant.

(3.) Satish (deceased) committed suicide by jumping into a well on 20.06.2014. He was an Advocate by profession, practicing in the Court at Sangamner. Sitaram (petitioner in Writ Petition No.176 of 2017) was a Talathi, at Sangamner. Mansur (petitioner in Writ Petition No.1648 of 2016) and one Rashinkar (Rahatekar) were employed by the petitioner - Talathi to assist him in his official work. As such, both Mansur and Rashinkar were not public servants.