SANDEEP SUNIL KUMAR LOHARIA Vs. SUMEET GANPATRAO BACHEWAR

JUDGEMENT

(1.) Leave granted.

(2.) The trial Court had refused to discharge the accused who were facing a charge underSection 302 of the Indian Penal Code. The High Court while exercising its revisionalpower overturned the verdict and thought it proper to Signature Not Verified order fordischarge. Aggrieved, these appeals (arising out of special leave petition (Crl.) Nos.2313/2017 and 46/2018) have been filed by the son of the deceased.

(3.) We have heard Shri Siddharth Luthra, learned senior Counsel appearing for theappellant-complainant (Sh. Sandeep Sunil Kumar Loharia), Shri Salman Khurshid,learned senior counsel appearing for the respondent-accused (Sumeet GanpatraoBachewar) and Ms. Indira Jaising, learned senior counsel appearing for respondent-accused (Bhupesh Prakashchand Gupta). We have also heard Mr. Nishant R.Katneshwarkar who has appeared for the appellant-State in criminal appeal arising out ofSpecial Leave Petition (Crl.) No. 5726/2018.