KIRAN DESHMUKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These appeals by special leave have been preferred by the appellant, Kiran (wife of deceased- Ravindra Deshmukh [Hereinafter, referred to as "deceased-Ravindra".] ), assailing the judgment and order dtd. 11/7/2025 passed by the High Court of Madhya Pradesh at Jabalpur [Hereinafter, referred to as "the High Court".] in Criminal Revision Nos. 2615 of 2025 and 2724 of 2025. By the impugned judgment, the High Court allowed the criminal revision petitions preferred by the accusedrespondents, namely, Deepak Shivhare, Prakash Shivhare and Ranjeet Singh, against order dtd. 9/5/2025 passed by the learned First Additional Sessions Judge, Betul, Madhya Pradesh and thereby discharged the said accused-respondents from the offences punishable under Sec. 108 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 [Hereinafter, referred to as "BNS".].