SHAM BHOLARAM BHATIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) Petitioner herein is accused in C.C. No.966/PW/2015 pending before Additional Chief Metropolitan Magistrate 3rd Court, Esplanade, Mumbai, questions the procedure adopted by the learned Magistrate in the course of framing of charge on 10/06/2016. It is a matter of record that initially case was registered as Special Case No.88 of 2001 and was pending before CBI Court. At one stage proceedings were stayed by the Honble Apex Court.