VIKRANT BHIMSEN CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides for final disposal. The petitioner has preferred this petition by invoking Article 227 of the Constitution of India as well as inherent powers of this Court under section 482 of Code of Criminal Procedure, 1973. The petitioner has challenged the order dated 21st January, 2014 passed by Sessions Judge, Thane rejecting the application for discharge.

(2.) The prosecution case is as follows :-

(3.) The petitioner preferred an application for discharge before the trial Court. The said application was rejected by the Sessions Court by order dated 21st January, 2014 while rejecting the said application it was observed that the contents of FIR, statement of witnesses and the evidence on record is sufficient to proceed against the petitioner/accused. It was also observed that, the petitioner/accused will have an opportunity to set up his defence during the course of the trial.