DEVENDRA RAMCHANDRA JOG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith by consent of the parties.

(3.) Since all the petitions are arising out of the order dtd. 4/6/2022 passed in Criminal Revision Application No.91/2021 by the learned Sessions Judge, Ahmednagar discharging the petitioners from the offences under the Maharashtra Prevention of Malpractices at University, Board and Other Specified Examination Act, 1982 [hereinafter referred to as 'the Malpractices Act'] thereby modifying the order dated 18- 03-2021 passed on an application below Exh. 393 in RCC No. 383/1996. All these petitions are taken up together and common judgment is passed.