RAVINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent of both the sides, heard fnally at admission stage.

(3.) This petition under Sec. 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure takes exception to the order dtd. 13/1/2015, passed in RCC No. 56/2012 dismissing the application for discharge and confrmation of the said order by Additional Sessions Judge in Criminal Revision Application No. 19/2015 vide order dtd. 5/10/2017.