HANUMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally by consent of the learned advocates for the parties.

(2.) In this petition, the petitioners have challenged the separate notices issued to each one of them, dtd. 23/5/2022 in terms of the judgment and order dtd. 23/5/2022 passed by the learned 3rd Additional Sessions Judge, Wardha. The impugned notices were issued by the Superintendent (Judicial Sec. ), District and Sessions Court, Wardha to show cause as to why action should not be taken against them for giving false evidence in Special (Atro.) Case No. 89/2020 (State .vs. Sachin Babade and others).

(3.) The petitioners were examined as witnesses in the above referred special case. The petitioners did not support the case of the prosecution. They were declared hostile with the permission of the Court. Learned Judge in his detail judgment, has opined that these witnesses (petitioners herein) have given false evidence. In terms of the directions set out in the judgment dtd. 23/5/2022, the Superintendent issued separate notices to the petitioners. These notices are impugned in this petition.