DEEPAK PANDURANG UPARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned APP for the State.

(2.) PERUSED the application and material available on record.

(3.) ACCORDING to the learned counsel for the applicant, deceased Anil Khataokar had served as a Manager in the establishment of the father of one of the co-accused; namely, Mrs Ranjana Balkrishna Bulbule run under the name and style "Natraj Hosiery Center". After the demise of the father of the co-accused Mrs Ranjana, took Anil as her partner; since she did not have knowledge and/or skill of running business. Anil had long standing experience. The entire business was being looked after by Anil Khataokar being the active partner. The present applicant is the brother in law of the co-accused Mrs Ranjana Bulbule. According to the applicant, he is in no way concerned with the suicide committed by the deceased Anil Khataokar.