SHRIKANTHA GOPAL MANDYAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned counsel for the applicant. Admit. Learned APP appearing on behalf of the non-applicant No.1 - State and Shri Ansari, learned counsel appearing on behalf of non-applicant No. 2 waive notice.

(3.) By this application, the applicant (original accused) has challenged the order dated 30.11.2013, passed by the Judicial Magistrate, First Class and the order dated 03.03.2020, passed by the Court of District and Sessions Judge-5 and Additional Sessions Judge, Nagpur, whereby the prayer made on behalf of the applicant for discharge was rejected.