VAIBHAVARAJ UTSAV Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 17/5/2024 passed in Crl.Misc.No.3822/2024 by the Court of Sessions.

(2.) Heard the learned counsel Sri.Mohammed Tahir, appearing for the petitioner and the learned High Court Government Pleader Sri.Harish Ganapathi, appearing for the respondent.

(3.) Facts in brief, germane, are as follows: