MANTHAN KIRAN BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Intervention Application No.633/2025 filed on behalf of informant is allowed.

(2.) Heard learned Advocate for the Petitioner/one of the accused involved in Sessions Case No.472/2023. Also heard learned Advocate Nikam for the first informant and learned APP appearing for the State.

(3.) The only issue raised in this petition is 'about non-compliance of the provisions of Sec. 226 and 227 of the Code of Criminal Procedure.' Sec. 226 mandates the Prosecutor in-charge of the case to open up the prosecution case whereas Sec. 227 mandates the Court to hear both the sides and then to take a decision whether to frame the charge or not?