GANESH PRALHAD SHEJOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.D. Chopde, Advocate for the petitioner and Shri S.B. Bissa, A.P.P. for the respondent.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner accused has challenged the order passed by the learned Magistrate rejecting the application filed by the petitioner accused seeking permission to file on record certified copy of the judgment passed in Special Civil Suit No. 10/2010.