UMME HABIBA BEGUM Vs. JAMIL AHAMAD KHAN

JUDGEMENT

(1.) Heard Shri Junaid Ahmed, Advocate for the applicant, Shri A.B. Mirza, Advocate for the nonapplicant Nos.1 to 4 and Shri N.B. Jawade, Additional Public Prosecutor for the nonapplicant No.5State of Maharashtra.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicant (wife) has filed this criminal revision application challenging the order passed by the learned Additional Sessions Judge by which the criminal revision application filed by the nonapplicant Nos.1 to 4 and Abdul Hamid Khan Abdul Karim Khan (fatherinlaw of the applicant) and Salma Khanam Abdul Hamid Khan (motherinlaw of the applicant) came to be decided. The Criminal Revision Application No.1 of 2012 is partly allowed. The learned Additional Sessions Judge granted the prayer of the nonapplicant Nos.1 to 4 and discharged them from the prosecution and rejected the prayer of Abdul Hamid Khan Abdul Karim Khan and Salma Khanam Abdul Hamid Khan for discharge from the prosecution for the charges under Sections 498A, 504 and 506 read with Section 34 of the Indian Penal Code.