DEVIDAS RAMCHANDRA TULJAPURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application u/s.482 of the Criminal Procedure Code, the applicant, who is original accused No. 1 in RCC No. 134/1995, prays to quash and set aside the order dated 03.08.2002 passed in criminal revision application No.79/2001 thereby rejecting the revision & confirming the order dated 04.05.2001 passed below Exhibit 66 in RCC No. 134/1995, filed by the applicant No. 1 along with respondents No.2 & 3, seeking discharge.

(2.) It appears that the present application came to be admitted on 06.06.2003.

(3.) Such of the facts as are necessary for the just decision of the present application can be summarized thus