CHARANSINGH LOKARAM CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) LEARNED counsel for the applicant and Mr. O. D. Kakdey, learned counsel for Respondent.

(2.) RULE. Rule made returnable forthwith. Heard finally with the consent of the parties.

(3.) BY this application under Section 482, Cr. P. C. , the applicant is seeking to challenge the orders passed by the learned Judge, family Court, Washim, in Sessions Trial No. 18/ 2001, by which he had exhibited one Video cassette as per Exh. 75, 7/12 extract as per exh. 79 and Map as per Exh. 83, subject to objections by defence.