SATYAJIT DAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sarda, learned Counsel for the Applicant, Mr. Munde, learned SPP for the Respondent No.2-CBI and Ms. Rao, learned APP for the Respondent No.1-State.

(2.) By the present Criminal Revision Application the challenge by the Applicant - original Accused No.1 is to the legality and validity of the Order dtd. 2/6/2025 passed by the learned Special Judge (CBI- ACB), Pune below Exhibits-1 and 470 in Special Case ACB No.50 of 2014 ("impugned Order"). By the impugned Order the said Exhibit-470 Application has been rejected and in spite of that the charge has been framed afresh.

(3.) By the said Application at Exhibit-470 the charge which is proposed to be framed is as per Paragraph No.5 of the said Application, which reads as under :-