MR. MUKUL KARANDIKAR, AGE 42 YEARS, OCCU:SERVICE, R/O 202, SATVED COMPLEX, 2ND FLOOR, SARDAR PATEL STADIUM ROAD, NAVRANGPURA, AHMEDABAD (GUJRAT) Vs. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HOME DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Criminal Writ Petition is filed with the following prayer :

(3.) Learned counsel appearing for the Petitioner submits that the Petitioner is the unfortunate brother of Late Smt. Shruti Vijay Bhagwat who was brutally murdered by ruthless and brutal elements of the society on night intervening 17th April, 2012 18th April, 2012. The ruthless and callous culprits after murdering Smt. Shruti, have even tried to dispose of her body by rolling the same in a cotton bed and setting it on fire. The said heinous murder took place at Flat No.1, Shrinath Apartment, Ulkanagari, Aurangabad, which is at a walking distance from Jawahar Nagar Police Station. The ruthless and heinous murder was exhibited on the early dawn i.e. 050 a.m. on 18th April, 2012 whereby the offenders have smashed the head of the deceased by sharp weapons. After murdering Mrs. Shruti, the offenders have tried to dispose off the body by setting it on fire. One of the resident came across the smoke coming out from the gallery because of fire from the said flat. Immediately Respondent No.3 was called and after carrying out the spot panchnama and inquest, the body was subjected to postmortem. Even Crime No.57 of 2012 was registered by Respondent No.3 on 18th April, 2012, for the offence punishable under Sec. 396 and 201 of the Indian Penal Code.