NILESH VITHAL SADYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The complainant has been given notice of this application. All the parties are represented and have been heard. The trial of the criminal case filed by the complainant is in progress and is stayed. It is required to be proceeded with. Hence, by consent, this Criminal Revision Application is taken up for hearing.

(2.) This Revision Application challenges the order of the learned Sessions Judge Sindhudurg dated 18th August, 2008 in Sessions Case No.28/2007 directing the prosecution to add the applicant herein (Nilesh Sadye) as an accused in the Sessions Case. The directions are passed under Section 319 of the Cr.P.C. Process is issued against the applicant thereupon.

(3.) In this case one Rashmi Kerkar then aged 15 years left her parental residence on 14th October, 2006 without informing anybody. She is stated to have eloped with one Rajesh Kadam. On 6th December, 2006 she is stated to have contracted a marriage with Rajesh Kadam.