SHRIKANT VISHNU MURHE 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.446 of 2019 registered with Police Station Talegaon-Dabhade, District Pimpri-Chinchwad, for offences punishable under Section 302 and 201 of the Indian Penal Code (IPC).

(2.) It is the case of prosecution that on 15th April 2019 Kunda Namdev Gawde, Assistant Police Inspector, under instructions of Police Inspector Narayan Pawar visited Pawna river where she found a human body floating in the river. The said body was of Mangesh Bhagwat, husband of the informant.

(3.) It appears that on 20th April 2019 informant lodged the First Informant Report (FIR) suspecting that it was applicant who on account of previous enmity might have killed her husband.