DILIP DHONDOPANT CHINTAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned advocates for the parties.

(2.) The challenge to the order dtd. 19/7/2022 has been raised in the above two proceedings and therefore, the same are being disposed of by this common judgment. Applicant Nos.1 and 2 in the Criminal Application No.1158/2022 are the accused Nos.4 and 5 respectively in the Sessions Trial No.58/2010 and the petitioner Nos.1 and 2 in Writ Petition No.538/2022 are the accused Nos.1 and 2 respectively in the supplementary charge-sheet filed in the abovestated sessions trial.

(3.) The relevant facts are as follows: