DEVESH ALIAS DATTABHAU PATHRIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, Writ Petition is taken up for final hearing.

(2.) This Writ Petition is filed under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure to challenge the correctness of the order passed by the Assistant Sessions Judge, Aurangabad, in Sessions Case No. 225 of 2006, rejecting the petitioners' application seeking discharge.

(3.) The petitioners are accused in Sessions Case No. 225 of 2006. They are accused of committing offence under Section 306 read with Section 34 of the Indian Penal Code. On perusal of the entire charge-sheet, I find following allegations made against the petitioners.