SADHANA RAJARAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order dtd. 24/4/2023 passed by the Judicial Magistrate, First Class, Shirala below Exhibit-33 in S.C.C. No.113/2020. Said order was challenged by the Petitioner before the Court of Additional Sessions Judge, Islampur, District-Sangli vide Criminal Revision Application No.11/2023. That Revision Application was dismissed vide order dtd. 14/6/2023. Said order is also under challenge in this Petition.

(2.) Heard Shri Satyavrat Joshi, learned counsel for the Petitioner and Ms. M.R. Tidke, learned APP for the State.

(3.) The Petitioner is facing the trial before learned Magistrate for commission of the offence punishable under Sec. 134A of the Representation of the People Act, 1951. The prosecution had examined five witnesses and thereafter the Petitioner's statement under Sec. 313 of Cr.P.C. was recorded. PW-1 was the Block Development Officer, PW-2 was a team-member who was involved in recording the election rallies, PW-3 was one of the panchas who had turned hostile, PW-4 had prepared the C.D. and PW-5 was the investigating officer. The allegation against the Petitioner was that though she was a Police Patil, she gave a speech in an election rally of a political party.