NITIN SITARAM WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned counsel for the parties, revision is taken up for final hearing.

(3.) This revision challenges the correctness, legality and propriety of the orders; one dated 17th September, 2021 issuing non-bailable warrant; second dated 27th September, 2021 by which the learned Judge declined to recall the order issuing non-bailable warrants and third; dated 8th October, 2021 rejecting applicant 's request to cancel the warrant by imposing the cost of Rs.1,000/-.