SABIRABANO YUSUF SAYYAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of learned Counsel for the parties, heard finally at the admission stage.

(2.) Legality and correctness of order dated 7/1/2020 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No. 518/2018 is assailed in this application.

(3.) Background facts are as under ;