RUPA DEEPAK DHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) In this application, made under Sec. 482 of the Code of Criminal Procedure, the challenge is to the order dtd. 6/1/2022, passed by the learned Special Judge, Khamgaon, District Buldhana, whereby the learned Judge allowed the application at Exh. 108 made by the accused No.2 to add this applicant-Mrs Rupa Dhande and one Shri Satish Dinanath Jalgaonkar as an accused in Special Case ACB No. 04 of 2014 by invoking the provisions of Sec. 319 of the Code of Criminal Procedure (hereinafter referred to as "the Cr.P.C. ").