SHAIALESH C PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicants and learned A.P.P. for the State.

(2.) THE substantive application, being Application No.3377/2003, is directed against the order dated 25th August, 2000 passed in Criminal Case No.2420/P/1992 by the Additional Chief Metropolitan Magistrate, 43rd Court, Borivli, wherein the order refusing to discharge accused was a subject matter of challenge. When the above application was placed on board, vide conditional order dated 10th September, 2004, applicant was directed to remove office objections. They were not removed. The order, being self-operative order, it operated. Consequently, application came to be dismissed.

(3.) NEEDLESS to mention that in view of dismissal of Criminal Application No.226/2006, Criminal Application No.225/2006 does not survive. Both the applications are disposed of accordingly.