RAMDAS SHRIHARI MUNJEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent of the learned Counsel for the parties.

(3.) By this revision application, the applicant has challenged the orders dated 29/07/2010 and 15/10/2015 respectively passed by the learned Chief Judicial Magistrate, Chandrapur and the learned Additional Sessions Judge, Chandrapur to the extent they reject the application [Exh.22] filed by the applicant under Sec. 91 of the Code of Criminal Procedure seeking intervention of the Court in calling for the documents listed in the application.