PRUTHVIRAJ BABA DESHMUKH Vs. MANDABAI BAJIRAO BADE

JUDGEMENT

(1.) Being aggrieved by the order passed by the learned J.M.F.C. Newasa, dated 14.3.2011 in OMA No. 400 of 2010, issuing process thereby against accused, including the present applicant, who is original accused No.6, for the offences punishable under Sections 363, 347, 364 r.w. 34 of I.P.C. and the judgment and order passed by the District Judge-3 and Additional Sessions Judge, Shrirampur dated 25.11.2011 in Criminal Revision Application No. 30 of 2011, confirming thereby the order passed by the Magistrate, as aforesaid, the applicant original accused No.6, has approached this court by filing present criminal application.

(2.) Brief facts, giving rise to the present criminal application, are as follows:-

(3.) Learned counsel for the applicant original accused No.6 submits that as per the allegations made in the complaint, the applicant original accused No.6 has not participated in the alleged crime nor he was present at the scene of offence or near thereto.