DNYANESHWAR AJABRAO BHORMADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith by consent of learned counsel for the parties.

(3.) This application filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') takes exception to the order dtd. 6/5/2022 passed by the learned Sessions Judge, Amravati, dismissing the criminal revision and confirming the order dtd. 8/8/2019 passed by the Judicial Magistrate First Class, Court No. 1, Washim rejecting the application for discharge filed by the applicant under Sec. 239 of the Cr. P.C.