SAMBHAJI NAGOBA KENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present application, the applicant challenges the order dated 5th October, 2006, vide which the application of the respondent No.1 for summoning the present applicants with one Chandrakant Vithal Puttewad as the accused person for being tried together with the accused Vasant Darade has been allowed.

(2.) The facts in brief, giving rise to the present application are as under:

(3.) It appears that though the investigation was initially conducted by Kandhar Police Station, due to the representations made by the respondent No. 2 and various other organisations and due to the wide publicity given in the print media, investigation came to be transferred to the State CID and was conducted by Deputy Superintendent of Police (CID), Nanded. The Investigation Officer submitted a final charge-sheet in the court of learned Judicial Magistrate, Kandhar on 23rd January, 2002. However, the said charge-sheet was filed only against one accused namely Vasant Dnyanoba Darade.