ABIGAIL STEPEN ROSA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith.

(2.) The other two accused in the case are film-star Akshay Kumar and his wife Twinkle Khanna. The allegation against the petitioner and the other accused is that they have committed an offence punishable under Section 294 of the Indian Penal Code (IPC) read with Section 34 thereof.

(3.) Contending that there was no case for proceeding against her and challenging the order of the Magistrate taking cognizance of the alleged offence, the petitioner had approached the court of Sessions by filing an application for revision. However, since the revision application was barred by limitation, the petitioner made an application for condonation of delay. The learned Additional Sessions Judge, who heard the said application dismissed it by an order dated 30.1.2012. Aggrieved thereby, the petitioner has approached this court by invoking its constitutional jurisdiction.