PRACHI ASHOKRAO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) In the present application, a challenge is raised to the order below Exh.30 dtd. 8/5/2024 passed by the learned Additional Sessions Judge, Aheri in Special ACB Case No.12 of 2023, rejecting the application filed by the applicant for discharge, under Sec. 227 of the CrPC.