RAJESH DHANJI ZALTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both sides, heard finally.

(2.) Heard Mr. Rajendrraa Deshmukh, the learned Senior Counsel appearing for the Petitioner and Ms. Deshmukh, the learned APP for the State at length.

(3.) By the present petition under Article 227 of the Constitution of India, the Petitioner/Original Accused No.2 takes exception to the order dtd. 28/7/2022 passed by the Ad-hoc Additional Sessions Judge, Jalgaon in Cri. Revision No. 83 of 2019, thereby affirmed the order dtd. 22/4/2019 passed by the learned Chief Judicial Magistrate, Jalgaon, in Regular Criminal Case No. 494 of 2011, whereby directed to frame charge against the present Petitioner/Accused for the offence punishable under Sec. 119, 120, 166, 167, 171, 181, 182, 192, 193, 196, 198, 199, 205, 419, 420, 422, 465, 466, 467, 468, 471 read with Sec. 34 and 120-B of the I.P.C.