SUSHILKUMAR KESHAV SHISODIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of both the sides, at admission stage.

(2.) The petitioners have challenged the impugned order passed in criminal revision application no.3 of 2022 by the Additional Sessions Judge, Shrirampur, District Ahmednagar, thereby allowed the criminal revision application filed by the applicant Vishal Prakash Pawar.

(3.) Heard Mr. Bhosle, learned counsel for the petitioners, Mr. Wattamwar, learned APP for State/respondent no.1 and Miss. Sonvane, learned counsel for respondent no.2.