PROF SHRI MANSOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present revision application, the applicant accused in Sessions Case No.301/2009, has challenged the order dated 01.02.2010 passed by the learned Additional Sessions Judge1 Aurangabad below Exhibit6 in Sessions Case No. 301/2009. By the impugned order, the application filed by the applicant seeking discharge, came to be rejected.

(2.) Heard learned counsel for the applicant and learned APP. Perused the statements of the witnesses recorded during the investigation and filed along with the charge sheet so also the impugned order.

(3.) Rule.