SURESH RAMLU AULWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition and the revision application both can be conveniently decided by this common judgment, as both the matters arise out of Sessions Case No.1/2011, pending before the Sessions Court, at Bhokar Dist Nanded.

(2.) THE applicants in the revision application, as also the petitioners in the writ petition, are accused in the said case. The allegations against them are that they have committed an offence punishable under section 306 of the Indian Penal Code read with section 34 of the Indian Penal Code. The applicants had applied for discharge before the Sessions Court, but their application for discharge was rejected by the learned Additional Sessions Judge, Nanded. Being aggrieved thereby, the accused persons have approached this Court by filing above two separate proceedings.

(3.) ONE Sambhaji Patil, working as a Talathi in the revenue Department, committed suicide on 3.4.2008, supposedly by consuming some poisonous substance. In the inquest panchnama, a suicide note, supposed to have been written by him, was found. In the suicide note, he had mentioned the names of the applicants/petitioners and stated that he was committing suicide because of the torments caused to him by those persons, and that those persons were responsible for his suicide. He also mentioned in the suicide note that an amount of Rs.75,000/ - withdrawn by him from his G.P.F. account, was lying with Mr. Chechare, a clerk in the revenue department.