NARAYAN WAMANRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner has filed this petition challenging the order passed by the learned Magistrate on 20th Feb., 2015 rejecting the application (Exh.63) filed by the petitioner praying that he be discharged from the prosecution for the offences punishable under Sections 120B, 200, 409, 420, 468, 471, 477A, 201 and 511 and Sec. 34 of the Indian Penal Code. The petitioner has also challenged the order passed by the Sessions Court dismissing the revision filed by the petitioner challenging the above order.