RAKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel Shri F.T.Mirza for applicants and learned Additional Public Prosecutor Shri Anant Ghongre for the State. Rule. Heard finally by consent.

(2.) By these revisions, applicants have challenged orders dtd. 13/6/2022 passed by learned Additional Sessions Judge, Nagpur rejecting their applications for discharge in connection with Crime No.304/2018 (Special Case No.539/2020) registered under Ss. 120-B; 409; 411; 413; 420; 467; 468; and 471 of the IPC and 3 of the MPID Act below Exhs.36 and 37. By these revisions, applicants are challenging orders only to the extent of discharge of offences under Sec. 3 of the MPID Act and Ss. 411 and 413 of the IPC.

(3.) Brief facts for disposal of these revisions are as under: