WASIM HUSSAIN SHAIKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant who is the accused no.3 in Sessions Case No.568 of 2009 pending before the Court of Sessions, Pune, is aggrieved by the order dated 23rd January 2012 passed by the learned Assistant Sessions Judge, rejecting the applicant's application for discharge as contemplated under section 227 of the Code of Criminal Procedure.

(2.) There are two other accused in the said case, and they had also applied for discharge, but by the said order dated 23rd January 2012, which is a common order dealing with the discharge applications filed by all the accused, their applications also came to be rejected. The applicant has therefore, by the present revision application approached this Court, praying that the impugned order be set aside, and that he be discharged.

(3.) As decided, by consent, the revision application has been heard finally at the admission stage itself.