SHYAM SUNDER MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard S.P. Dharmadhikari, learned Senior Advocate assisted by Shri R.K. Joshi, Advocate for the applicant and Shri A.D. Sonak, learned Additional Public Prosecutor for the non-applicant. Rule. Rule made returnable forthwith.

(2.) The applicant has filed this revision application challenging the order passed by the learned Additional Sessions Judge rejecting the application filed by the applicant under Section 227 of the Code of Criminal Procedure praying that he be discharged of the offences punishable under Sections 120-B, 465, 468, 471 and 477-A of the Indian Penal Code.

(3.) The relevant facts are as follows: