ANIL ALIAS KHUSHALCHAND LODHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application u/s.482 and 483 of Cr.P.C, the applicant/ original complainant in CR No.72/2003, registered in Nandurbar Police Station has approached this Court to challenge the legality and validity of the order passed below Exh.38, passed by the Additional Sessions Judge, Nandurbar in Sessions Case No.43/2003 by which the application moved by the Special Public Prosecutor, who was appointed in the said sessions case, has requested the Court to take requisite steps under Chapter (vi) of Cr.P.C. and u/s.70, 82 and 83 of Cr.P.C. before recording the evidence against 3 accused persons, who were shown as wanted, but no steps were taken against them before recording the evidence u/s. 299 of Cr.P.C.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the parties, this application is finally heard at the stage of admission itself.