KANTABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the Petitioner and learned A.P.P. for Respondent, finally at the admission stage.

(2.) THE Petitioner mother in law is co -accused in Sessions Case No. 81 of 2013 (Sate of Maharashtra vs. Vyankati and another), which has been filed against her son Vyankati Khanderao Nakade as accused No. 1 and present Petitioner as accused No. 2 and is pending in the Court of Additional Sessions Judge 2, Ambajogai. Present Petitioner filed application for discharge but the same was rejected by the Additional Sessions Judge 2, Ambajogai, by order dated 4th March, 2014. Thus this Revision. According to the learned counsel for Petitioner, the matter is at the stage of framing of charge, before the Sessions Court.

(3.) THE learned A.P.P. referred to the part of Dying Declaration of the victim, where she stated that mother in law used to do KIRKIR i.e. grumbling, on earlier occasions. The learned A.P.P. referred to the statements as available in record and stated that the Court may look into the same.