KUNAL IMPEX Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel Mr. Jatin Shah for the applicant, the learned Counsel Mr. Sachin Bandkar for respondent Nos. 2 and 3 and the learned Additional Public Prosecutor Mr. Ajay Patil, for the State.

(2.) Perused the order of this Court 4.7.2014 whereby it was directed that the application will be decided finally at the admission stage itself.

(3.) This is an application for grant of leave to appeal against the judgment and order dated 17.1.2014 passed by the learned Metropolitan Magistrate, 6th Court, Mazgaon at Sewree, Mumbai in C. C. No. 1/SS/2006. Leave granted.