SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned respective counsel for the parties.

(2.) Rule. Rule made returnable forthwith and with the consent of parties, taken up for final hearing at the admission stage.

(3.) By the present petition, filed by the petitioner under Article 227 of Constitution of India, pray that the impugned order dated 16.2.2010 passed by learned Additional Sessions Judge, Ahmednagar in Criminal Revision Application No. 162/2009 as well as impugned order dated 4.7.2009 passed by learned Chief Judicial Magistrate Ahmendagar, in Criminal Miscellaneous Application No.213/ 2009 be quashed and set aside.