LAWS(BOM)-2010-8-168

UDDHAVRAO NIVRUTTI SARKALE Vs. STATE OF MAHARASHTRA

Decided On August 17, 2010
UDDHAVRAO Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the present application, the applicants, who are accused in RCC No. 381/2001, pending on the file of 2nd J.M.F.C. at Osmanabad, have assailed the order passed below Exh. 103 by which the learned J.M.F.C. had allowed the application of prosecution to frame additional charge against the applicants under section 229(A) of The IPC.

(2.) It appears that the said order came to be challenged before this Court and circulation was taken on 3/8/2010. At that time, implementation of the order impugned was stayed.

(3.) Rule.