CHANDRASHEKHAR VINAYAK WARGANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) ADMIT . Considering the nature of the controversy involved and order proposed to be passed thereon, calling of the record and proceeding is dispensed with. Mr. S.B. Ahirkar, learned APP appears for the respondent by waiving service.

(3.) MR . A.B. Mirza, learned counsel for the applicant submitted it is not in dispute that charge in the said trial was framed on 04.04.2012 and during the course of the trial, the prosecution examined as many as 10 witnesses and closed the oral evidence on 22.03.2013 by filing a pursis Exh.75.