LILADHAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present criminal application, u/s 482 of the Criminal Procedure Code, takes exception to the order dated 11.03.2010 passed by learned Additional Sessions Judge, Jalgaon below Exhibit260 in Sessions Case No.8/2006. By the said application (Exhibit260) the applicant, had prayed for discharge u/s 227 of the Criminal Procedure Code, however the same is dismissed by the learned Sessions Judge vide the impugned order.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the learned counsel for the parties, heard finally at the stage of admission.