SAKHYBAI RAMDHAN JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, this petition is heard finally at the stage of admission itself.

(2.) By the present application, the applicants have questioned the correctness of the order dated 29.03.2010 passed by Additional Sessions Judge, Kandhar, in Sessions Case No. 35/2008 thereby directing to add the present applicants as accused in the said case, by invoking the powers vested in the said Court u/s 319 of the Criminal Procedure Code.

(3.) Heard learned counsel for the applicants followed by learned APP also perused the impugned order.