AARATI SANTOSH SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) The legality, propriety and correctness of an order, passed by the learned Additional Sessions Judge, Greater Bombay, on an application (Exh.4) for discharge in Sessions Case No.520 of 2013, dated 28th November 2018, whereby the application preferred by the applicant came to be rejected and it was held that the material on record was sufficient for framing charge against accused for the offences punishable under sections 279 , 338 , 304(II) of Indian Penal Code, 1860 ('Penal Code').

(3.) The background facts leading to this application can be summarized as under :-