WAMANRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Articles 226 and 227 of Constitution of India, the petitioners have challenged the order dated 06/05/2019 passed in Criminal Revision Application No. 11/2019 by Additional Sessions Judge, Osmanabad.

(2.) Heard learned counsel for petitioners, learned A.P.P. and learned counsel representing respondent No. 2. Perused the impugned order.

(3.) Before adverting to deal with the submissions advanced, it is useful to refer few facts leading to filing of this petition. The petitioners and respondent No. 2 are closely related with each other. Respondent No. 2 is the daughter-in-law of petitioner No. 1. The petitioner No. 2 is the brother-in-law of respondent No. 2. On 29/09/2015 respondent No. 2 married to Bhausaheb, son of petitioner No. 1. They blessed with a daughter named Swara.