ANUSAYA RAJABHAU MORALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Taken up for final disposal with the consent of learned counsel appearing for the parties.

(3.) The order below Exh. 48 dtd. 26/9/2024 passed by the learned District Judge-15 and Additional Sessions Judge, Nagpur, rejecting the application moved by the petitioner for further investigation as regards the conversation took place between the accused No. 3 and the mother of the deceased, is under challenge before this Court. It is the case of the petitioner that, telephonic conversation referred hereinabove was taken place between the accused No. 3 and the mother of the deceased.