STATE OF MAHARASHTRA Vs. KAMLAKAR BHAUJI RAUT

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) The state has questioned the correctness of the order dtd. 8/11/2022 passed by the learned Special Judge (POCSO Act) Chandrapur, whereby the learned Judge was pleased to reject the application at Exh. 71 made by the prosecution for production of the important documents.