DEVA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) By this application, filed under Section 482 of the Criminal Procedure Code, what has been effectively sought is quashing and setting aside of the order passed by the Court of Judicial Magistrate, First Class and also 2nd Additional Sessions Judge, Nagpur in dismissing the application of the applicant seeking his discharge from the criminal prosecution launched against him.