NANDU GOVIND KHILE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed, invoking inherent powers of this court under Section 482 of Code of Criminal Procedure, to challenge the order passed below Exhibit-121 in Sessions Case No.79/2016 dated 11.10.2019 by learned Additional Sessions Judge, Dhule.

(2.) Heard learned Advocate for applicant and learned APP for State.

(3.) By the said application, the original accused, i.e. present applicant prayed thus, -