DEVENDRA KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition questions the order, passed by the learned Additional Sessions Judge, Mumbai in Revision Application No. 1002 of 2008, whereby he rejected the prayer of the petitioner to set aside the order passed by the learned Additional Chief Metropolitan Magistrate, 4th Court, Girgaon, Mumbai, rejecting their application for discharge. The facts which are material for deciding this petition, are as under:-

(2.) The petitioners applied for discharge. The learned Magistrate, by his order dated 15th September, 2008, rejected their application. The Revision Application filed by them against the order of the Magistrate came to be rejected by the learned Additional Sessions Judge and this is how the petitioners are before this Court.

(3.) I have heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State and with the help of both I have gone through the material on record.