APPASAHEB @ EKNATH NAGO SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present criminal revision application takes an exception to order passed by learned Sessions Judge at Khamgaon dated 10.6.2008 below Exhibit 51 in Sessions Case No.110 of 2006. By the impugned order, learned Judge of the Court below rejected application Exhibit 51 which was filed on behalf of the present applicant under Section 227 of the Code of Criminal Procedure, 1973 for discharge.

(2.) I have heard learned counsel Shri S.V. Sirpurkar for the applicant and learned Additional Public Prosecutor Shri I.J. Damle for the nonapplicant/State. Both learned counsel for the parties vehemently submit in support of their respective briefs. Learned Additional Public Prosecutor Shri I.J. Damle also made available copy of chargesheet for perusal of this Court.

(3.) Before adverting to facts of FIR No.71 of 2005 from which the present application for discharge arises, I would like to place on record prelude for lodging the said first information report.