KEDAR RAYJIRAO SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard fnally with the consent of the parties.

(3.) This petition under Article 227 of the Constitution of India challenges the order dated 6th March, 2019 below Exhibit -47 passed by the Additional Chief Judicial Magistrate, First Class, Pune in Regular Criminal Case No. 3736/2015 by which the learned Magistrate shifted the forum of trial of the Petitioner-Accused, from the Court of Judicial Magistrate, First Class to the Court of Sessions, in wake of state amendment - Maharashtra Act of 40 of 2018. Background facts :