SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Criminal Writ Petition has been filed by the petitioner, whose application Exh. 306 in R.C.C. No.398/2002 pending before Chief Judicial Magistrate, Osmanabad, for discharge, was rejected on 7.8.2013 and Criminal Revision No. 82/2013 filed before Adhoc Additional Sessions Judge, Osmanabad also came to be rejected on 14.2.2014.

(2.) Notice only to respondent No.1/ State. Learned A.P.P. waives service for respondent No.1/ State. Heard finally at admission stage with the consent of learned counsel for the petitioner and learned A.P.P.

(3.) R.C.C. No.398/2002 has been filed against the petitioner and other 9 accused under Sections 218, 406, 409, 420, 468, 471, 120(B) read with Section 34 of the Indian Penal Code.