NARENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. The application is heard finally by consent of learned advocates for the parties.

(3.) In this revision application, challenge is to the order dtd. 1/6/2018, passed by learned Additional Sessions Judge, Akola, whereby learned Additional Sessions Judge rejected the application made for discharge at Exh.31 by the applicant, who is accused No.5 in Special Case No.5 of 2009.