SHAILENDRA YASHWANT KARAT Vs. PRADIP BHASKAR, DIRECTOR

JUDGEMENT

(1.) PETITIONER is the original accused in FIR bearing C.R.No.292/02 filed before Umbergaon Police Station, Dist: Valsad by respondent No.1 herein. The petitioner in the present petition has challenged the judgment and order dated 15th March 2010 passed by the learned Judge, Fast Track Court, Valsad in Criminal Revision Application No.48/04. By the said judgment, the learned Judge allowed the revision application of respondent No.1 herein and set aside the order dated 5.8.04 passed by the learned Judicial Magistrate, First Class, Umbergaon discharging the present petitioner in Criminal Case No.425/03.

(2.) SHORTLY stated, facts are as follows: -

(3.) UPON completion of the investigation, chargesheet was filed on 23rd February 2003 before the Chief Judicial Magistrate, Umbergaon where Criminal Case No.425/03 was placed for trial. The petitioner herein filed an application for discharge before the learned Magistrate, who by order dated 5.8.2004 allowed the application for discharge. This order was challenged by respondent No.1 before the learned Additional Sessions Judge and Fast Track Court, Valsad by filing Criminal Revision Application No.48 of 2004. The said revision application was allowed by the judgment and order dated 15.3.2010. Thereupon the present petitioner, original -accused approached this Court in the present proceedings.