BABUBHAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. V. D. Muley, learned counsel for the applicant and Mr. M. K. Pathan, learned APP for Respondent-State.

(2.) By means of this application, the applicant has prayed to quash and set aside the order dated 21/08/2010 below exhibit 48 and order dated 24/08/2010 below exhibit 50 passed by the learned 3 rd Judicial Magistrate First Class, Bhandara in Reg. Criminal Case No. 165 of 2006.

(3.) It appears that the applicant was facing trial upon accusation punishable under Section 324 read with Section 34 of the Indian Penal Code. Accordingly, the trial Magistrate had, on 31/08/2007, framed charge against the applicant and one Abdul Habib alias Bababhai Sheikh, under Section 324 and 506 read with Section 34 of the Indian Penal Code.