MUKUT BIHARI GOYAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(3.) The petitioners are challenging the order dtd. 16/10/2019 passed by the learned Judicial Magistrate First Class, Majalgaon, District Beed, on applications below exhibits 1 and 16 in RCC No.41/2005 thereby, allowing the applications filed by the respondent/ prosecution and committing the case to the Sessions Court.