TUSHAR NAJUKRAO PUNDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.72/2015 seeking permission to assist the prosecution, is allowed.

(2.) Rule. Rule heard forthwith, with the consent of the learned counsel for the rival parties.

(3.) During the course of session Trial No. 8/2014 in respect of Crime No 170/2013 registered at Police Station, Akot for the offence punishable under Sections 147, 148, 149, 307, 302, 120B of the Indian Penal Code, an Application (Exh. 51) seeking permission to carry out further investigation and another Application (Exh. 52) for conducting test identification parade of the accused in the crime was filed. The learnedAdditional Sessions Judge, Akot, vide order dated 17.07.2014, allowed both these Exhs. 51 and 52 with the following operative order: