STATE OF MAHARASHTRA Vs. DAYANAND TUKARAM RAUT

JUDGEMENT

(1.) HEARD Mr. Galeria, A. P. P. for the State and Mr. Rairkar for respondents.

(2.) MR. Rairkar, learned Advocate appearing for the respondents-accused states that the respondent No. 2 has died and the prosecution abates as against respondent No. 2.

(3.) THIS petition is filed by the State under Article 227 of the Constitution and under section 482 of Criminal Procedure Code challenging the concurrent orders of the lower courts rejecting the application (Exhibit 14) dated 5-10-1987 made on behalf of the prosecution under section 310 of Criminal Procedure Code requesting the trial Court to inspect the movable Railway property being the subject matter of the criminal prosecution.