AVINASH MANOHAR WARJURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith by consent of the learned advocates for the parties.

(3.) In this application, made under Sec. 482 of the Code of Criminal Procedure, challenge is to the order dtd. 22/12/2021, passed by the learned Additional Sessions Judge, Bhandara below Exhibit-30 in Sessions Trial No. 10 of 2017, whereby the learned Additional Sessions Judge was pleased to reject the application (Exh.30) made by applicant/accused no.1 for discharge.