ASADJAMAL @ IRFAN @ DADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Shendurnikar, learned Counsel, instructed by Mr. Patil Indrale, learned Counsel for the applicant and Mr. Muley, learned Addl. P.P. for the respondent - State.

(2.) BY consent, admittedand taken up for hearing forthwith. By consent, calling for record and proceedings, dispensed with.

(3.) THE applicant made an application for discharge, as contemplated under Section 227 of the Code of Criminal Procedure, contending that there was absolutely no material for proceeding against him. The learned Additional Sessions Judge, however, by his order dated 30.8.2013, rejected the said application and directed charge to be framed against all the accused persons, including the applicant, with respect to the offences punishable under Section 489B and 420 r.w. 34 of I.P.C. Being aggrieved by the said order, the applicant has approached this Court, by invoking its revisional jurisdiction.