SK. SAMEER ALIAS KAVVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel Shri B.R. Trivedi for the applicants and learned Additional Public Prosecutor Shri Amit Madiwale for the State.

(2.) By the present revision, the applicants are challenging order passed by learned Additional Sessions Judge at Nagpur below Exhibit 19 dated 13.10.2017 in Sessions Trial No.167 of 2017 by which though learned Judge of the Court below has granted adjournment, the said was granted subject to payment of costs of Rs.10,000/-.

(3.) Learned counsel Shri B.R. Trivedi for the applicants submits that on 13.10.2017, an application for adjournment was required to be moved since he was busy in the marriage ceremony of his daughter at Pune.