STATE OF MAHARASHTRA Vs. MADHURI BADRINARAYAN GOTE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this writ petition, filed by the State, challenge is to the order dtd. 18/5/2023 passed by the learned Additional Sessions Judge, Washim whereby the learned Sessions Judge rejected the application made by the Special Prosecutor. In this application Exh. 69, the prayer was made by the prosecution to reject the vakalatnama filed by the Advocate Mr More for the approver and to shift the respondent approver Madhuri Gote to Central Jail, Akola. The respondent herein referred to as 'Approver' was co-accused in crime No. 23/2020 registered at Police Station Washim City for the offences punishable under Ss. 302, 364-A, 363, 201 & 120-B of the Indian Penal Code. The crime involved murder of 15 years old niece of the informant. The approver was accused No.2. The accused No.1 is the husband of the approver. As per the case of the prosecution, the minor girl was kidnapped, taken to secluded place, administered intoxicant and strangulated. The accused burnt the death body and destroyed the evidence. The investigation in the crime led to filing of the chargesheet against accused No.1 and the approver. Learned Magistrate committed the case to the Sessions Court for trial.