BABU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties. Leave to amend. Amendment to be carried out forthwith.

(2.) Rule. Rule made returnable forthwith. With consent of learned counsel for the parties, taken up for final hearing.

(3.) The marriage between deceased Yusuf Ramjan Laluwale and respondent No. 2 herein viz. Malanbee took place on 14.5.1999. Applicant No. 1 Babu is brother-in-law of respondent No. 2 Malanbee, whereas applicant No. 2 Ramjan is father-in-law, applicant No. 3 Shabanabano is wife of applicant No. 1 Babu, and applicant No. 4 Fatobee is mother-in-law of said respondent No. 2-Malanbee. It is submitted that the husband of respondent No. 2 viz. Yusuf expired during pendency of criminal appeal No. 17 of 2008.