PRADNYA VIRENDRA DUDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned Counsel for the petitioner and learned APP for the State.

(3.) The writ petition is directed against the order dtd. 28/3/2024 passed by the learned Chief Judicial Magistrate, Wardha in Regular Criminal Case No.809/2022, rejecting the application for permission to compound an offence under Sec. 498-A of the Indian Penal Code (for short 'the IPC').