VILAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has assailed order dtd. 23/3/2022 passed below Exh.61 in Sessions Case No.22 of 2020 passed by learned Judge, Special Court, Ratnagiri rejecting the application for discharge.

(2.) The Petitioner is prosecuted vide Sessions Case No.22 of 2020 pending before the Special Court at Ratnagiri arising out of C.R. No.72 of 2016 registered with Rajapur Police Station, Ratnagiri for offences punishable under Ss. 304 (2), 201 read with 34 of the Indian Penal Code and Sec. 135 and 138 of Indian Electricity Act, 2003.

(3.) The case of the prosecution is as under:-