LAWRENCE DORAI SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, by consent.

(2.) The Applicants question Crime No.122 of 2009 registered at Bhingar Camp Police Station, Ahmednagar, for offence punishable under Section 306 read with 34 of the Indian Penal Code, further culminated in charge sheet No.91 of 2013 pending presently on the files of learned J.M.F.C., Ahmednagar.

(3.) Rajendra @ Nandkishore, deceased, a Government employee, branded as a whistleblower, committed suicide on 14th October 2009 by consuming poisonous substance. Pursuant to F.I.R. by Ratnamala Vikrant Tigote, his sister, investigation was carried. Statements of several persons were recorded. In the statement, Smt. Reshma, widow of Rajendra Palate, refers that before three months of her husband having untimely death, he had protested about atrocious acts of the Applicants, who were manning a Toll Naka. She feels that her husband was threatened of dire consequences. Pursuant thereto, her husband used to be under depression. He had communicated these facts to the informant Smt. Ratnamala, time to time. An offence was allegedly registered against the Applicants. The widow feels that the Applicants are with criminal antecedents. On 13th October, 2009 she noticed her husband to be under depression and informed her that the named persons (few of the Applicants) have abused deceased and even threatened to eliminate.