NARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is finally heard.

(2.) The applicant who had attained the majority at the time of filing of this petition has impugned the order of the Adhoc District Judge-2 and Additional Sessions Judge, Aurangabad, passed below Exhibit-22 in S.C. (POCSO) No.305/2014 dtd. 30/11/2018.

(3.) The brief facts relevant to the facts in issue have been summarized as follows.