ANIL SHET GAONKAR Vs. ABDULLA KHAN KAROL

JUDGEMENT

(1.) ADMIT. By consent heard forthwith.

(2.) THE petitioner who is the accused in Criminal Case No. 63/p/1991 on the file of the Judicial Magistrate, F. C. , Sattari has filed this petition under section 397 of Cr. P. C.

(3.) THE petitioner on receipt of summons from the Magistrate filed a petition requesting the Magistrate to discharge him from the case mentioned above. The Magistrate refused his prayer by his Order dated 7-12-1994. Against that order the petitioner approached this Court by filing this revision petition.