PRADIP KUNDLIKRAO KUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has challenged the order passed below Exh.109 in Sessions Case No. 40/2020 by the learned Additional Sessions Judge, Basmathnagar dtd. 1/4/2022, thereby, cross-examination of four eye witnesses came to be deferred.

(3.) Heard Mr Swapnil Rathi, learned counsel for the petitioner and Mr Dhananjay Shinde, learned counsel for respondent Nos. 2 to 6 and Mr P.G. Borade, learned APP for respondent No.1/State.