GOPE BAHRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These four applications can be disposed of by a common Order as the point involved therein is common.

(2.) This Court is now informed that Sessions Case No.233 of 1996 with Sessions Case No.279 of 1996 are presently pending in the Court of learned Addl. Sessions Judge, at Kalyan. The Order impugned in this applications is common in as much as the said Order is passed by the 3rd Addl. Sessions Judge, Thane, hereinafter referred to as the learned Trial Judge, on 17th June, 2000.

(3.) On 8th April, 1989 one Mr. Dunichand Kalani was murdered at the hands of certain persons at Ulhasnagar. Mr. Narayan B. Kalani filed an FIR at Ulhasnagar Police Station. It was treated as Crime Report and C.R.No.296 of 1989 came to be registered at Ulhasnagar Police Station in connection with the incident concerning the death of said deceased.