NILESH VINAYAK MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel for both parties, this petition heard finally.

(2.) The present petition is filed by the petitioner being aggrieved with the order passed by the learned Additional Sessions Judge, Jalgaon, in Criminal Revision Application No. 289/2013, dated 13.12.2016, by which the revision application of the present petitioner is rejected and the order passed by the Judicial Magistrate, First Class, Pachora in Reg. Criminal Case No.57/2011 dated 23.10.2013 is confirmed.

(3.) Petitioner is a medical practitioner. The respondent No. 2 filed a private complaint in which directions were issued under section 156(3) of the Code of Criminal Procedure. The investigation was conducted and charge-sheet has been filed for the offences punishable under section 409 , 406 , 420 , 467 , 468 read with section 34 of the Indian Penal Code. The petitioner preferred an application for discharge before the trial court which is also dismissed.