WAGHMARE, J. - (1.)THESE two revision petitions are dealt together since they are filed by the same petitioner and pertains to handing over the custody of Shriram to his mother Anarbai.
(2.)BY this Criminal Revision No. 140/2014 under Article 397 of the CrPC, Anarbai, mother of the petitioner Shriram a mentally challenged person, has challenged the impugned order dated 8.1.2014 passed by the First Additional Sessions Judge, Mandleshwar, District Khargone under Sessions Trial No. 71 / 12, submitting that the petitioner Shriram was a mentally challenged person and the petitioner was not being properly looked after in the custody and prayed for grant of custody to her. The application has been rejected by impugned order dated 8.1.2014 and hence the present petition.
(3.)I . A. No.901 /2014 pertains to handing over the custody to the mother and for the stay of proceedings in the Court below.
Whereas, Criminal Revision No.145/14 has been filed by Amarbai being aggrieved by order dated 13.1.2014 passed by the First Additional Sessions Judge, Mandleshwar, District Khargone, under Sessions Trial No.269/13. Whereby the petition was being proceeded for offences under section 330,437,439 of the CrPC and the petitioner 's mother has prayed for grant of custody since the applicant was a mentally challenged person.