NITIN OMPRAKASH AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri R.M.Patwardhan for the applicant and learned Additional Public Prosecutor Shri N.B.Jawade for the State. Admit. Heard finally by consent.

(2.) The present revision is preferred by the applicant challenging order dtd. 5/10/2019 passed by learned Additional Sessions Judge, Nagpur rejecting the application for discharge below Exh.6 in Sessions Trial No.281/2014.

(3.) Brief facts necessary for disposal of the revision are as under: