TUSHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) In this criminal writ petition, challenge is to the judgment and order dtd. 16/11/2022 passed by the learned Additional Sessions Judge-2, Kelapur, Yavatmal whereby the learned Sessions Judge rejected the revision application and confirmed the order dtd. 7/1/2022 passed by the learned Judicial Magistrate First Class, Wani. Learned Magistrate, Wani by his order dtd. 7/1/2022 rejected the application made by the petitioner under Sec. 457 of the Code of Criminal Procedure, 1973 for release of seized country liquor on supratnama.