PRASHANT ANJAYYA YEDAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith forthwith. Heard finally by consent.

(2.) The order dated 1.2.2018 directing the petitioner to remain present in the Court on 9.2.2018 at 2.45 p.m. passed by the Additional Sessions Judge, Gadchiroli is under challenge in the present case.

(3.) The contention of the learned counsel for the petitioner is that the order has been passed by the Additional Sessions Judge without any application of mind. Learned Additional Public Prosecutor submits that the jurisdiction has been properly exercised by the Additional Sessions Judge.