MEHUL RAJNETSING THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been moved by the applicant under Sec. 439 of the Code of Criminal Procedure in Crime No.21 of 2020 registered with Police Station Nani Daman, for offences punishable under Sec. 302, 307, 120-B read with 34 of the Indian Penal Code (IPC) and under Sec. 27 of the Arms Act.

(2.) Interim Application No.1637 of 2021 filed by the intervenor is allowed to the extent of assisting the learned APP and stands disposed off.

(3.) The prosecution case, in short, is that informant is engaged in the business of tarpaulin sheet. In the month of June he had sold some tarpaulin sheets to Salim Memon (deceased) and an amount of Rs.6,000.00 was outstanding. At about 7.00 p.m. of 2/3/2020, he had been to showroom of deceased by name Royal Suzuki and Bike Show Room situated at Khariwad, Nani Daman to meet Salim Memon. While the informant was on his mobile, he heard some noise like bursting of crackers from behind. He turned back and saw some persons had entered in the showroom armed with pistols and firing at the deceased. It appears that the deceased later on succumbed to the bullet injuries.