FULABAI BHAUSAHEB BANSUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned senior counsel Mr. Rajendrraa Deshmukkh instructed by Mr. Ramankumar G. Dodiya for the petitioner, Mrs. Choudhari-Kutti learned Assistant Government Pleader for the respondent No. 1/State and Mr. Bansude, learned counsel for the respondent Nos. 2 to 9 (through video conferencing).

(2.) I proposed to dispose of both the writ petitions finally at the admission stage with the consent of the parties.

(3.) In Criminal Writ Petition No. 193 of 2025, order dtd. 28/1/2025 passed by learned Principal District and Sessions Judge, Latur, below Exh. 1 in Criminal M. A. No. 101 of 2024 seeking transfer of the proceeding is under challenge. In Criminal Writ Petition No. 224 of 2025, order dtd. 4/12/2024 forfeiting right of the petitioner to adduce evidence is under challenge. I propose to refer to the paper book of Criminal Writ Petition 224 of 2025.