KALUCHARAN SUDARSHAN PATRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) The legality, propriety and correctness of an order, dated 26th July 2018, passed by the learned Additional Sessions Judge, Greater Bombay, on an application for discharge (Exh. 6) in Sessions Case No. 353 of 2016, whereby, the said application came to be allowed and the accused, the respondent No. 2-herein, was discharged from the prosecution for the offences punishable under sections 498A and 306 of the Indian Penal Code, 1860 ('Penal Code'), is assailed in this revision by the applicant-first informant.

(3.) The background facts can be summarized as under :-