SAYYAD AZIM SAYYAD MNAZUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard learned Advocate Mr. P.D. Suryawanshi for petitioners and learned APP Mr. P.K. Lakhotia for respondent-State, for final disposal of the petition with their consent.

(2.) Present writ petition has been filed invoking the constitutional powers of this Court under Articles 226 and 227 of the Constitution of India challenging the order passed in Miscellaneous Criminal Application No.8 of 2019 by learned Sessions Judge, Beed on 18-03-2019 thereby condoning the delay of 15 months and 8 days caused in preferring the appeal by the State .

(3.) Present petitioners are the original accused persons who had faced trial in R.C.C. No.554 of 2014 before the learned Judicial Magistrate First Class, Court No.3, Beed for the offences punishable under Sections 498(A), 323, 504 and 506 read with Section 34 of Indian Penal Code. They were acquitted by the judgment and order dated 03-07-2017.