FIROZA FAZAL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for parties.

(2.) By this application, Applicant / original Accused challenges the order dated 25th February, 2016 passed by the learned Additional Sessions Judge, Aurangabad below Exhibit 1 in Sessions Case No.300 of 2013.

(3.) Heard at length Mr. R. S. Deshmukh, learned counsel for Applicant and Mr. S. D. Ghayal, learned APP for State.