SATISH PANDURANG RAJPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this revision application, applicants have prayed for clubbing of Sessions Case Nos.171 of 2014 and 172 of 2014 arising out of Crime Nos.53 of 2014 and 52 of 2014 respectively.

(2.) Facts leading to this application are that Crime No.52 of 2014 came to be registered on the First Information Report (FIR) of Ashok Vasant Nemane (informant for short) alleging therein that on 18/4/2014 at 06:00 p.m. informant had been to Mahendrawadi. In the night of 18/2/2014 i.e. at 03:00 a.m. on 19/2/2014, he was jostled by one Kishor Pandurang Rajpure. On 19/4/2014 at 08:30 p.m., he went to the house of Khandu Devrao Rajpure at Garmatha. Accused Satish Pandurang Rajpure, Kishor Pandurang Rajpure, Gokul