VISHWAMBHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. The learned advocate for the respondent waives service. With the consent of both the sides the matter is heard finally.

(2.) In this revision under Section 401 of the Criminal Procedure Code (hereinafter referred to as 'Cr.P.C.') the original informant from FIR No.I-5 of 2017 registered with Ambad Police Station, District Jalna on 02.01.2017 filed by him regarding murder of his daughter Sumitra, has preferred this Revision being aggrieved and dissatisfied by the order passed by the learned Additional Sessions Judge rejecting the petitioner's application under Section 319 of the Cr.P.C. for adding respondent Nos.2 to 5 herein as the co-accused.

(3.) Shortly stated the facts leading to the filing of this revision are under :