(1.) Heard learned Counsel for the parties.
(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for parties, taken up for final hearing.
(3.) The applicant i.e. original accused no.1 has preferred the present application under Section 482 of the Code of Criminal Procedure, praying that the order dated 25-7-2011, passed by the learned Ad hoc Assistant Sessions Judge, Sangamner, below Exhibit 19 in Sessions Case No. 2/2007, rejecting the application for discharge of the applicant (original accused), be quashed and set aside.