PRIYA VIDYADHAR KALAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith. The learned APP waives service of notice on the respondents.

(2.) By consent, heard finally forthwith.

(3.) The petitioner is one of the two accused in C.C. No. 884 of 2010 pending before the Judicial Magistrate First Class at Vashi, Navi Mumbai. The petitioner made an application for discharge as contemplated under section 239 of the Code of Criminal Procedure before the Magistrate, contending that there was absolutely no material against her, and that the accusation against her, was groundless. The learned Magistrate, on this, passed the following order:--