JAYPRAKASH P. MISHRA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for State. Perused the papers.

(2.) BEING aggrieved by the order passed by the Additional Sessions Judge, Mumbai dated 29/3/2006 thereby rejecting the application filed by the present applicant seeking discharge in Sessions Case No. 567 of 2004. The Petitioner has filed the present application seeking the relief of discharge. Such of the facts necessary for the decision of this application are as follows:

(3.) THE complainant has alleged that her son was passing through depressed state of mind because of the previous incidences. That he could not get over the trauma that he was assaulted on 16/2/1998 and 5/5/1998. On 16/2/2004 when she tried to wake up her son, she realised that he had taken an excessive dose of the sleeping tablets and had attempted to commit suicide. She had taken him to Evershine Nursing Home. He was not answering as to why he had attempted to commit suicide.