MOHAMMADI STEEL PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr. Joydeep Chatterji for the applicants. Notice. Mr. Dilip Patil (Bankar) , learned A. P. P. waives service for the respondent/state.

(2.) Few facts, necessary to understand the controversy between the parties, need to be summarised, as follows:

(3.) The order i. e. granting permission to the witness No. 2 Mr. Shivaji to break open the seal of test terminal box and perform the test in the Court itself, was an order with which the present petitioner was aggrieved. The present petitioner, therefore, had filed Criminal Revision Application No. 135 of 2005 before the learned Sessions Jude at Dhule. The learned 2nd Ad hoc Additional sessions Judge, after hearing the parties, rejected the Revision Application by the judgment and order dated 20th February, 2006. This order is impugned in the present Criminal Application by the applicant.