YUVRAJ LAXMILAL KANTHER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dtd. 2/11/2017 passed by the High Court of Judicature at Bombay (briefly 'the High Court' hereinafter) in Criminal Revision Application No. 269 of 2017.

(2.) By the aforesaid judgment and order dtd. 2/11/2017, the revision application filed by the appellants assailing the order dtd. 1/4/2017 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 749 of 2014 came to be dismissed.

(3.) Appellants are Yuvraj Laxmilal Kanther and Nimesh Pravinchandra Shah.