RAMMI PARAMJEETSINGH RAJPUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of respondent-State.

(3.) By this application, the applicant seeks quashing and setting-aside of the order dated 6th July 2021 passed by the learned Special Court, Nashik, issuing proclamation as against the applicant under Section 82 of the Code of Criminal Procedure ('Cr.P.C').