PRABHAKAR SHRIRAM HANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged order dtd. 3/4/2023 passed below Exhibits-4 by learned Special Judge and Additional Sessions Judge-1, Amravati in Special Case No.29/2021 whereby application for discharge is rejected.

(2.) Heard learned counsel Shri M.N.Ali for the accused; learned counsel Mrs.C.S.Bhute appointed for respondent No.2, and learned Additional Public Prosecutor Mrs.H.S.Dhande for the State.

(3.) Admit.