SUNIL SURAJMAL KHANDELWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN the present writ petition, there is challenge to the order dated 9.6.2006, made by the Judicial Magistrate First Class, Gadchiroli, below Exh.2 in Summary Criminal Case No.1659/2004, rejecting application for discharge from the said case after the chargesheet was filed and confirmed in revision by the Sessions Judge, Gadchiroli vide its judgment and order dated 7.12.2006 in Criminal Revision No.14/2006.

(2.) WITHOUT adverting to the various points raised in the present writ petition, in view of the subsequent events, the present criminal writ petition can be disposed of.