ATMARAM ARJUN BHEKARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is praying for premature release. We may also state that the Superintendent of Yerawada Open Prison, Pune by his communications addressed to this Court dated 15.6.2018 and 27.3.2018, sought opinion/appraisal of this Court in relation to petitioner's case for premature release.

(3.) In relation to the above, it would be necessary to state a few facts: The petitioner along with two others was arrested in C.R. No. 79 of 1991 of Guhagar Police Station. The allegation against the petitioner and other two accused was that they had suspicion that Yashwant (deceased) was practising witchcraft on their family. The petitioner was accused no.2 in the said case. Original accused no.1 was the father of the petitioner and original accused no.2 was the brother of the petitioner. On account of the suspicion entertained by the petitioner, his father and brother on 25.12.1999 at about 7.30 p.m., they assaulted Yashwant which resulted in his death. After investigation, the charge sheet came to be filed against the said three accused i.e. including the petitioner.