KISAN BHIMA DHANDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been moved by the applicant under Section 439 of the Code of Criminal Procedure in Crime No.177 of 2016 registered with Police Station Khed, for offences punishable under Section 396, 302, 201 of the Indian Penal Code (IPC).

(2.) It is the case of the prosecution that on 27th July 2016 the informant 's nephew namely Arun @ Mangesh Tabaji Chabukswar (since deceased) had taken Scorpio bearing Registration No.MH12-MF-0404 on rental basis at the request of accused Deepak Dyandev Kasavi and Santosh @ Bapu Ramdas Jadhav. It is alleged that these accused robbed the deceased of Rs.1600/- and a mobile worth Rs.2000/-, in all Rs.3600/- and after killing the deceased threw his body in the bushes in order to cause evidence disappear. Accordingly, First Information Report (FIR) came to be lodged against these two accused persons.

(3.) However, it further appears that on 18th October 2016 informant 's supplementary statement came to be recorded wherein he revealed the names of Kisan Bhima Dhandre (present applicant), Samir Mohd. Rafique Inamdar, Ramdas Maruti Salunke and Ganesh Bhagwan Rajguru.