JIJA EKNATHRAO GHURDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Heard Mr. R.L. Khapre, learned Senior Advocate for the applicant in this application, Shri V.A. Thakre, learned Additional Public Prosecutor for the non-applicant / State and Mr. R.R. Vyas, learned Advocate for the non-applicants No.2 to 7 in this application.

(3.) This application is filed for recalling of judgment and order of the Court in Criminal Application (APL) No. 789/2017 dated 04/04/2018 by praying that this Court should exercise its inherent powers under Section 482 of the Code of Criminal Procedure.