PAPPU PUNDLIK KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. With the consent of the learned Counsel for the petitioners and the learned A.P.P., heard finally.

(2.) The original accused in R.C.C. no. 1918 of 2016 have challenged the judgment and order dated 20th February, 2018 passed by the learned Additional Sesions Judge, Aurangabad in Criminal Revision Petition no. 150 of 2017, whereby the order dated 21st June, 2017 passed by the Trial Court rejecting the application (Exh.20) filed by the present petitioners for discharge of the offences punishable under Sections 354A(1), 323, 504, 506 read with Section 34 of the Indian Penal Code, has been set aside and the Trial Court has been instructed to record the evidence of the prosecution before framing of charges and then consider whether there are sufficient grounds to frame charges against the petitioners or not.

(3.) The learned Counsel for the petitioners submits that the informant - Smita Ravindra Kharat lodged an F.I.R. in Police Station CIDCO, Aurangabad, on the basis of which Crime no. 400 of 2016 came to be registered for the above mentioned offences. The investigation followed. After completion of investigation, chargesheet came to be filed against the present petitioners for the above mentioned offences. The petitioners filed application (Exh.20) seeking their discharge of the above mentioned offences.