SAMADHAN AWADHUT FUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sirpurkar, learned counsel for the petitioner, Mr. Khan, learned A.P.P. for the State and Mr. Karode, learned counsel for the Intervenor.

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

(3.) The present writ petition takes exception to the judgment and order dtd. 16/2/2024, passed by the Additional Sessions Judge, Malkapur, in Criminal Revision Application No.09 of 2023, rejecting the revision application arising out of the order passed by the leaned Judicial Magistrate First Class, Malkapur, rejecting the application for discharge under Sec. 239 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.").