SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

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

(3.) This petition is filed for quashment of the order dtd. 31/3/2021 passed by the learned Judicial Magistrate First Class, Patoda in Criminal Miscellaneous Application No.95/2013, which is confirmed by the learned Sessions Judge, Beed. This petition is also against the order dtd. 25/11/2022 passed by the learned learned Sessions Judge, Beed in Criminal Revision Application No.56/2022, praying to accept the 'B' Summary Report bearing No.26/2012 dtd. 30/6/2013 filed by the Investigating Officer.