RAMESH LILARAM LOHANA Vs. SR.POLICE INSPECTOR

JUDGEMENT

(1.) A. M. BADAR 1. The learned counsel for the petitioner seeks leave to amend the prayer clause of the petition to incorporate challenge to the revisional order rejecting claim for discharge. Leave to amend, as prayed, is granted. Amendment be effected forthwith.

(2.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(3.) The petitioner is accused no.3 in Regular Criminal Case No.567 of 2015 arising out of Crime No.274 of 2014 for offences punishable under Sections 420, 468, 471 of the Indian Penal Code registered with Baramati Taluka Police Station, Baramati, at the instance of First Informant Sahebrao Madane. During pendency of the subject criminal case, the petitioner/ accused no.3 preferred an application for discharge Exhibit 52 and the learned trial Magistrate was pleased to reject that application vide order dated 5th September 2018. Feeling aggrieved by the said rejection of his claim for discharge, the petitioner/accused no.3 preferred revision petition before the learned Additional Sessions Judge, Baramati, but the same also came to be rejected on 12th February 2019. That is how, petitioner/accused no.3 Ramesh Lohana is before this court.