SANDESH NANDKISHOR SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of learned counsel Shri Aniruddha Jaltare for the applicant and learned Additional Public Prosecutor Shri A.J.Gohokar for the State.

(2.) The present revision is filed by the applicant in connection with Crime No.69/2009 registered with the non-applicant/police station for offences under Ss. 186, 332, and 353 of the IPC. The applicant preferred an application below Exh.4 under Sec. 227 of the CrPC for discharge which came to be rejected by learned Additional Sessions Judge, Nagpur by order dtd. 8/7/2014.

(3.) Brief facts necessary for disposal of the revision are as follows: