RANJANA GOPALRAO THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, heard finally with consent of parties.

(2.) The revision is filed by accused Smt. Ranjana Thorat, since her application for discharge was rejected by Sessions Judge, Akola.

(3.) A few facts as can be gathered from F. I. R. may be stated thus. One Padma was marriage to accused Baburao Charhate. She has two issues born out of wed-lock. She was being ill-treated by the husband Baburao and his relatives, named in the F. I. R. She had, therefore, lodged a report at Police Station, Hiwarkhed against them. Due to intervention of relatives and for her children she agreed to resume cohabitation with her husband Baburao. In the meanwhile, accused Baburao the husband developed physical relationship with the present applicant Ranjana and Baburao went to live with her at malpura. Ranjana too has two children born from Baburao. Padma, the first wife, was initially kept at Godhi but later she also shifted to malpura and was living with Baburao, his relatives and Ranjana, the present applicant. It is alleged that she was ill-treated and as a result of which she committed suicide. Her brother lodged report with the police.