BABURAO MADHAVRAO MUNNEMANIK Vs. VISHWAJIT PRATAPSING PARDESH

JUDGEMENT

(1.) On the oral request, leave to add State as party respondent No. 2. Amendment to be carried forthwith. Learned APP accepts notice for respondent No. 2.

(2.) Rule was issued in this petition on 13.12.2010.

(3.) By this petition, under Article 227 of the Constitution of India, the petitioner-accused has challenged the order dated 20.06.2010 passed by JMFC, Jalna below Exhibit-46 in STC No. 466/2009, which is confirmed vide dated 16.09.2010 passed by learned Sessions Court in Revision Application No. 86/2010.