ANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(2.) The applicant has impugned the order of the learned Extra Joint Additional Sessions Judge, Osmanabad, in Special Case No.26 of 2021 below Exhibit-99 dtd. 14/9/2022.

(3.) A Special Public Prosecutor had moved an application under Sec. 319 of the Criminal Procedure Code for summoning the applicant to face the trial and then to allow the charge sheet under Sec. 173(8) of the Criminal Procedure Code. The applicant was named in the FIR but was not arraigned as an accused in the charge sheet. Before passing the impugned order, he was called and heard.