ANILKUMAR DINANATH PANDEY Vs. STATE

JUDGEMENT

(1.) HEARD Counsel appearing for the parties.

(2.) THE applicant is being tried for offences punishable under Sections 465, 467, 468, 471, 474 and 420 of the Indian Penal Code in C.R.No.41/04 of Sahara Airport Police Station.

(3.) MR .Gadkari, learned A.P.P. fairly submits that the fact of filing of charge-sheet is a changed circumstance, has been finally answered in a recent decision of this Court. He, therefore, fairly submits that the impugned order be set-aside and the application be restored to the file of the Sessions Court for reconsideration on its own merits, in accordance with law.