MAHESH VINAYAK PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The order dtd. 25/8/2023 passed by the Additional Sessions Judge, Kalyan, District Thane below application Exhibit 9 rejecting the application for discharge by the present applicant- accused no.5 is under challenge. The applicant had approached the trial Court under Sec. 227 of the Code of Criminal Procedure, 1973 to discharge him in connection with Sessions Case No.24/2015 arising out of C.R. No.II 56/2014 registered with Manpada Police Station for the offence punishable under Sec. 370(3) of the Indian Penal Code and 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 (hereafter 'PITA' for short)

(3.) The prosecution case in brief is as under:-