TIRATH CHAVAN Vs. STATE

JUDGEMENT

(1.) Learned counsel for the applicant has referred to order of this court in Criminal application no.328/2008 dated 15.2.2008, wherein discrepancies in 2 xerox copies of the same FIR were pointed out. A.P.P. was directed to file affidavit of I.O. however, same was not filed. In the circumstances, as learned A.P.P. seeks time to file affidavit.

(2.) S.O. 29.4.2008 as last chance.