MAHADEO EKNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) BY this application, the applicant seeks quashing of charge-sheet and incidental proceedings registered vide S. T. C. No. 273/07 pending on file of learned judicial Magistrate (F. C.), Akole, Dist. Ahmednagar.

(3.) Heard learned Advocate for the applicant and learned a. P. P. and learned Advocate for respondent No. 2.