LALIT LALCHAND THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application has been moved by the applicant under Sec. 439 of the Code of Criminal Procedure in Crime No.388 of 2020 registered with Pimpri Police Station, Pimpri Chinchwad, Pune for the offence punishable under Ss. 302, 201 read with 34 of the Indian Penal Code (the IPC).

(2.) One Amritkaur Gulzarsingh Virdi is the mother of deceased Jasbirsingh @ Billu @ Vicky Gulzarsingh Virdi. On 19/3/2020, she lodged the report about missing of deceased and accordingly missing report bearing No. 63 of 2020 came to be registered by Pimpri Police Station, Pimpri Chinchwad.

(3.) During the course of enquiry, it revealed that accused Niraj Ashok Jangiani along with other co-accused, namely, Harjotsingh Ranjitsingh Lohit, Lalit Lalchand Thakur (applicant) and Yogesh Keshav Panjwani on account of earlier dispute, throttled the deceased and hit a stone on his head and thus committed his murder. Even the aforesaid accused with the help of fodder, set the body of the deceased on fire and destroyed the evidence.