NAVEEN KUMAR AGGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) By consent, Rule is made returnable forthwith. Respondents waive service.

(3.) This Revision Application challenges the order dated 20th January, 2020 by which the learned Additional Sessions Judge refused to discharge the applicant-accused from the CBI Special Case No.54 of 2017.