AJIT BHAVARLAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure is filed by the original accused, challenging the concurrent orders passed by learned Judicial Magistrate First Class, Ahmednagar and learned Sessions Judge, Ahmednagar.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of parties.

(3.) The main reliefs sought by the petitioner, through prayer clauses C and D, are as under:-