LEENA VIVEK MASAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed by two accused persons against the final judgment and order dated 21.02.2013 passed by the High Court of Judicature at Bombay in Crl.W.P. Nos. 2252/2011, 2251/2011 and 652/2012 which, in turn, arise out of the order dated 30.09.2008 passed by the Judicial Magistrate, Fast Court, Uran in Regular Case No. 6 of 2008.

(3.) It is not necessary to set out the factual details of the case in the light of the order that we are passing.