KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Rupesh Jaiswal, learned counsel for the appellant (applicant) and Mr. C.N. Adgokar, learned Additional Public Prosecutor for the Respondent. ADMIT.

(2.) Heard finally by consent of the parties.

(3.) The applicant is accused in Special Criminal Case No. 6 of 2010 pending on the file of Adhoc Additional Sessions Judge1, Nagpur.