KISHOR KASHINATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshpande, the learned Senior Advocate for Petitioner in Writ Petition and Respondent No.1 in Criminal Application, Mr. Ghatge, the learned Advocate for the Applicant in Criminal Application and Respondent No.3 in Writ Petition, and Ms. Ghanekar, the learned APP for Respondent-State.

(2.) This Writ Petition is filed challenging Judgment and Order dtd. 8/7/2025, passed by the learned Additional Sessions Judge-5, Dhule, in Criminal Revision Application No. 33 of 2025, whereby the learned Additional Sessions Judge partly allowed the Revision Application and remanded the matter back to the Court of learned Chief Judicial Magistrate for fresh inquiry. Further, it is prayed that the investigation in Criminal NC No. 264 of 2025 registered with Dhule City Police Station be stayed.

(3.) This Court, by order dated 29 th July 2025, had issued notice to the respondents and passed an interim order directing stay on investigation. Criminal Application No.3033 of 2025 is, therefore, filed by Respondent No.3 for vacating the interim relief. In view of that, Criminal Writ Petition is taken up for final disposal at the admission stage by consent of the parties.