THE STATE OF MAHARASHTRA Vs. VINOD JAGANNATH CHAUDHARI

JUDGEMENT

(1.) Rule. Rule Made Returnable Forthwith And Heard Finally By The consent of the parties.

(2.) The Petitioner/State Is Aggrieved By The Order Dated 19.03.1015 passed by the learned Additional Sessions Judge, Aurangabad below application Exhibit4 in Special Case No. 53 of 2014.

(3.) The learned APP appearing on behalf of the petitioner has strenuously criticized the impugned order primarily on two grounds. Firstly, that the application Exhibit4 sets out vague and ambiguous pleadings and secondly, the impugned order is a cryptic order and that no reasons are assigned while passing the said order.