GOLDIE SUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant appears as a party in person. I have heard him. I have also heard learned APP for the State/Respondent and the learned counsel for the Respondent No.3.

(2.) The Applicant has challenged the order dtd. 14/03/2023 passed by the learned Additional Sessions Judge, Greater Mumbai on 14/03/2023 rejecting the Applicant's application for discharge preferred vide Exhibit-11 in the Sessions Case No.949 of 2019.

(3.) The Applicant is facing prosecution on the allegations of commission of offence punishable U/s.353 of the I.P.C . The F.I.R. is lodged vide C.R.No.222 of 2005 on 02/07/2005 at Khar police station. The investigation was carried out and the charge-sheet is filed. After that, the application for discharge was preferred and it was rejected by the impugned order.