STATE OF MAHARASHTRA Vs. ANIL KUMAR SAMDUTT NAGPAL

JUDGEMENT

(1.) THE respondent and 9 others are involved in C.R.No. 273 of 1995 registered at Panvel police station for the offences under sections 302, 364, 506 (II), 34, 120B of the Indian Penal Code and Section 3 and 25 of the Arms Act. The investigation was initially conducted by Panvel Town police, but subsequently the same has been made over to D.C.B., C.I.D., Bombay, under the orders of the Government.

(2.) IN short, the case of the prosecution is an under: One Mahendra Pratap Singh, who was a flourishing businessman in transport of petrol and oil came to be murdered due to business rivalry. One Satyan, one of the co-accused in this case is a contract killer and he with the help of his associates in pursuance of conspiracy with the Respondent herein, his brother and other businessman arranged commission of the said murder and in that behalf deceased Mahendra Pratap Singh was called for an appointment in a Hotel as Panvel. From that hotel, stating that Satyan was at his farm house at panvel Pune by-pass, by unknown person Mahendra Pratap Singh was taken to that by pass road. There in the night of 12th May 1995 at about 20.15 Hrs, these two unknown persons fired shots on his head from back side. At that time, uncle of Mahendra Pratap by name Chandrabhansingh was sitting in the car, but he was given threats and was scared away by the assailants. A sum of Rs.95 Lakhs is alleged to be paid to Satyan by Respondent, his brother and other conspirators for eliminating the deceased.

(3.) ON 8th April 1996, notice came to be issued to the respondent returnable on 23rd April 1996 for final disposal of the matter. Accordingly, the matter is finally disposed of.