BALIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The present criminal application is moved by the original accused no.1 and 3 in Special Case No.3/2010 on the file of Additional Sessions Judge, Ambajogai, who is also holding the charge of Special Judge to conduct the trials under the Atrocities Act. Challenging the order passed below Exh.35 on 09/08/2011. Considering the nature of relief claimed, this Court does not feel it necessary to issue notice to the respondent no.2.

(3.) Such of the facts as are necessary for the decision of this application can be summarized as follows :