RAVIRAJ CHITAMANI KAMBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the Revisional applicant seeks leave to amend. Amendment to be carried out forthwith.

(2.) Heard learned counsel for the applicant, learned APP for the State and learned counsel for respondent No.2.

(3.) This Criminal Revision Application filed under Ss. 397 read with 482 of the Code of Criminal Procedure (hereafter "Cr.P.C.", for short) challenges the order dtd. 31/10/2023 passed by the Court of Sessions for Greater Bombay below Exhibit 10 rejecting the application for discharge filed under Sec. 227 of the Cr.P.C.