KAMLAKAR BABURAO MARWADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Heard finally with consent of parties.

(3.) This is an application under section 482 of the Code of Criminal procedure for setting aside the order passed by Additional Sessions Judge whereby the Judicial Magistrate. First Class refused to discharge the accused. He confirmed the order of J. M. F. C. passed on Ex. 18 for discharge of the present applicant-accused.