ROHINI SUDARSHAN GANGURDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred by the accused Appellant-Rohini Sudarshan Gangurde challenging the impugned order of Bombay High Court dtd. 5/9/2023 in Criminal Revision Application No. 410 of 2022. By this order the High Court has dismissed the Revision Application filed by the Appellant against the order of the Trial Court dtd. 24/2/2022. The Trial Court had rejected the discharge application of Appellant for her discharge from the offence under Sec. 306 of Indian Penal Code, 1860[1].

(3.) Facts of the case are summarised as follows: