STATE OF MAHARASHTRA Vs. ASEF

JUDGEMENT

(1.) HEARD Learned A.P.P. Shri. D.V.Tele for the applicant.

(2.) THIS is an application filed under Section 378 (i) (iii) of the Criminal Procedure Code, 1973 by the State of Maharashtra. There are five respondents in this application.

(3.) ORAL report of P.W.1 Shivaji Dabhade was reduced into writing by P.W.6 Ashok Nawale and it is at Exh.41. Based on this report, Crime No. 178/2008 has been registered against the present respondents.