AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . Rule. Rule returnable forthwith. Heard finally by consent of parties.

(2.) IN the present writ petition, the petitioner is seeking direction against Chief Judicial Magistrate, Aurangabad to accept his application for surrender and for recording his confession in Crime No. 71/2014 registered at Police Station, Newasa, District Ahmednagar.

(3.) LEARNED Chief Judicial Magistrate, vide order passed on 4.6.2014 rejected the said application, whereupon the petitioner preferred Criminal Revision No. 150/2014 before the Sessions Court at Aurangabad. The learned Additional Sessions Judge, vide Judgment and Order dated 6.6.2014 dismissed the Revision. The petitioner has, therefore, approached this court in writ jurisdiction.