RUKMINBAI VISHNU KARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Criminal Writ Petition No. 1935 of 2024 is filed by the applicants - Rukminbai Vishnu Karad, Pallavi Bharat Karad and Vijay Shahaji Gambhire, thereby challenging the order dtd. 23/9/2024 passed below Exhibit 50 under Sec. 319 of the Code of Criminal Procedure in Sessions Case No. 18 of 2021 by the Court of the learned Additional Sessions Judge-3, Latur, whereby the present applicants were directed to be added as accused in the said crime and to be tried together with the charge-sheeted accused.

(3.) Criminal Writ Petition No. 91 of 2025 is filed by the complainant - Vinayak Shripati Karad, thereby challenging the very same order dtd. 23/9/2024 passed below Exhibit 50 under Sec. 319 of the Code of Criminal Procedure in Sessions Case No. 18 of 2021, whereby the application dtd. 30/8/2023 filed by him seeking addition of five accused persons came to be partly allowed by directing addition of accused namely Rukminbai Vishnu Karad, Pallavi Bharat Karad and Vijay Shahaji Gambhire and rejecting the prayer insofar as addition of Vishwanath Dadarao Karad and Ramesh Kashinath Karad.