STATE OF MAHARASHTRA Vs. POONAMDAS BISANDAS BAIRAGI

JUDGEMENT

(1.) Heard learned A. P. P. for the applicant - state, none for respondent no. 1 [original complainant] and Mr. Firdos Mirza, learned Advocate for respondents no. 1-A to 22 [accused persons].

(2.) This is a revision application under section 397 read with section 399 of Criminal procedure Code by which the applicant- State challenges the order passed by the learned 2nd ad-hoc Additional Sessions Judge, Buldhana, in Sessions Trial No. 37/1998 below Exhibit 61 by which the application of the applicant - state/prosecution, under section 321 of Criminal procedure Code for grant of sanction to withdraw the prosecution, was rejected.

(3.) Facts leading to the filing of this revision are thus.