SATISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Heard finally by consent of the learned Counsel for the applicant and learned APP for the State.

(3.) The present application is filed by the applicant/accused in connection with Crime No.48/2017 registered at Police Station Asegaon, District Washim for the offence punishable under Ss. 498-A, 306 and 201 read with Sec. 34 of the Indian Penal Code (for short 'the IPC') against the rejection of the discharge application vide Exh. 24 under Sec. 227 of the Code of Criminal Procedure (for short 'the Cr.P.C.').