KAILAS BHAGWAN RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this revision, original accused in Crime no.0269 of 2022 are taking exception to order dtd. 29/8/2025 passed by learned Additional Sessions Judge, Ambajogai below application Exhibit 17 in Sessions Case no.35 of 2023, rejecting application and prayers for discharge.

(2.) On the strength of FIR dtd. 9/11/2022 lodged by one Raju Sahebrao Pawar, aforesaid crime was registered at Parali Rural Police Station, District Beed, for offence under Sec. 306 read with 34 of the Indian Penal Code (IPC) against present revisionists, who are husband and mother-in-law of deceased Babita, who hanged herself in the intervening night of 7/11/2022 and 8/11/2022. Based on such report, above crime was registered and after investigation, they were duly chargesheeted and were to be tried vide Sessions Case No.35 of 2023.

(3.) In above Sessions Case, revisionists preferred application exh.17 by invoking 227 of the Code of Criminal Procedure (the Cr.P.C.) urging for discharge. The application was opposed by prosecution and by order dtd. 29/8/2025, learned Additional Sessions Judge, Ambajogai, was pleased to reject the said application. Aggrieved by the above, revisionists have nocked the doors of this Court, by invoking revisional powers of this Court urging to set aside the impugned order and seeking discharge from above crime.