ATHARVA RAJENDRA NANGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is preferred seeking pre-arrest bail in connection with C.R. No. 21 of 2023 registered at Velha police station, Pune for the offences punishable under Sec. 302 read with 34 of Indian penal Code, 1860 and Sec. 3 read with 25 and 4 read with 27 of Indian Arms Act, 1959 and Sec. 3(1), 3(2) and 3(3) of the Maharashtra Prevention and Eradication of Human Sacrifice and Other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013.

(2.) Suresh Renuse, the first informant ,lodged a report that on 4 th March, 2023 he was informed by his cousin Ashok @ Lala that the first informant's brother Navnath @ Pappu Renuse (the deceased) was killed by Laxman Renuse (accused No. 1) and his four associates in front of Visava Hotel, Velhe, the native place of the first informant, deceased and accused No. 1. The first informant reached the said spot and found that the deceased was lying in a pool of blood. These were injuries on the face with sharp edged weapon. A knife and blood stained Cleaver (Sattur) were laying thereat. Four to five empty cartridges were also strewn.

(3.) The first informant alleged that Dnyaneshwar @ Laxman (accused No. 1) had a grudge against the deceased as accused No. 1 suspected that the deceased was taking the side of the parties with whom the accused No. 1 had a dispute over the land situated at Maral Awad. Thus, the deceased was done to death by accused No. 1 and his associates. In a supplementary statement, the first informant further alleged that Vishal Renuse, the son of accused No. 1 Dynaneshwar had passed away due to jaundice. However, accused No. 1 suspected that the deceased and his cousin Lala had practiced black magic and thus accused No. 1 Dnyaneshwar had proclaimed that he would eliminate the deceased and Lala.