STATE OF MAHARASHTRA Vs. BHALCHANDRA DHANDOPANT SAPTE

JUDGEMENT

(1.) Through this revision, the State of Maharashtra has impugned the order dated 12.11.1990 passed by the Metropolitan Magistrate, 23rd Court, Esplanade, Bombay discharging the respondent for the offence under sections 409 and 408 read with section 201 of the Indian Penal code and holding that no charge under section 406 IPC can also be framed against the respondent.

(2.) I have perused the impugned judgment and I find it does not warrant any interference.

(3.) In the result this revision is dismissed. Rule is discharged.