GAJANAN UKHANDA MHASAYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for the respective parties.

(3.) Both these Applications are filed by the accused Nos. 1 and 2 for quashing the order passed by the Judicial Magistrate First Class, Court No.3, Hinganghat, District Wardha below Exh. 72 i.e. the discharge application filed under Sec. 239 of the Code of Criminal Procedure (for short "Cr.P.C.") rejecting the said application vide order dtd. 21/10/2022 and the judgment and order passed by the Additional Sessions Judge, Hinganghat in Criminal Revision Application No.27/2022 dtd. 28/3/2023, by which the order passed by the Judicial Magistrate First Class, Court No.3, Hinganghat, District Wardha, is maintained and discharge application is rejected.