DATTATRAYA K BHAGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD counsel for the Petitioner and learned A. P. P. for State.

(2.) THE writ petition is filed for quashing the charge framed against the Petitioner by the 10th Addl. Sessions Court, Pune in Sessions Case No. 34 of 1999 wherein the charge has been framed by the learned Sessions Judge as under :-