NARESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith with consent of learned counsels appearing for the parties.

(3.) By this writ petition, the petitioner has challenged the order passed by the Additional Sessions Judge-6, Nagpur in Criminal Revision Application No. 88/2016, by which the order passed by the Chief Judicial Magistrate, Nagpur discharging the present accused is quashed and set aside.