NIMBALKAR Vs. INSPECTOR

JUDGEMENT

(1.) HEARD the learned Advocate for the petitioner and the learned A. P. P. for the State. Rule. By consent, Rule is made returnable forthwith.

(2.) THIS petition pertains to the death of mr. Pawanraje Nimbalkar who was from congress-I party. The petition has been filed by the wife of late Mr. Pawanraje Nimbalkar seeking directions to transfer the investigation pertaining to the murder of her husband to the central Bureau of Investigation or to any other independent Investigating Agency.

(3.) THE incident in question took place in broad-day light on 3. 6. 2006 in New mumbai near Kalamboli Steel Market near bombay-Pune Express Highway. Mr. Pawanraje Nimbalkar was proceeding from mumbai to Pune in his car with his driver. Both Mr. Pawanraje Nimbalkar and his driver Samad Kazi were shot dead. The incident is clearly homicidal and both Mr. Pawanraje Nimbalkar and his driver Samad kazi were shot dead in the car in which they were travelling. Police lodged the F. I. R. against unknown persons. Offence under section 302 of I. P. C. came to be registered vide C. R. No. 220 of 2006 of Kalamboli Police Station, Navi Mumbai.