DEEKSHA AMIT BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally. The learned Counsel for the Police Officer (W.P. No. 1204 of 2011) submits that he has additional sets of documents to be pointed which he will not be able to canvass in a revision if directed to be preferred before the learned Additional Sessions Judge at Pune. Both the learned Counsel have placed reliance on the Judgment in the matter of Dhariwal Tobacco Products Limited v/s. State of Maharashtra & Another, 2009 2 SCC 370 The Respondent party in person narrated the facts and conveys that uncanny haste illegally carried by police in league with his wife, has caused injury to his father, culminating in his death.

(2.) The Petitioners question issuance of process by the learned Judicial Magistrate, First Class, Cantonment, Pune dated 9th September, 2011 for offence under Sections 304, 123 read with Section 34 of Indian Penal Code and additionally against the Petitioners in Writ Petition No. 1204 of 2011 for offence under Section 166 of Indian Penal Code.

(3.) The Petitioner No. 1 (in W.P. 1167 of 2011) Mrs. Deeksha married to Respondent No. 2-Amit Bhandari at Delhi on 27th June, 2009. Petitioner No. 2 - Mr. Rameshkumar Chamanlal Sethi is her father while Petitioner No. 3 - Mrs. Meenakshi Rameshkumar Sethi is her mother.