SUBHASH MADHUSUDAN PARADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Learned A.P.P. waives service. By consent heard forthwith.

(2.) BY this application under section 482 of the Cr.P.C., the Applicant prays for quashing the order dated 28.10.1996 passed by the learned Judicial Magistrate First Class, Deogad in application below Exh.30 in R.C.C. No.52/96.