STATE OF MAHARASHTRA Vs. PANDIT SHIVAJI JADHAV

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned counsel for the applicant. None appeared on behalf of respondents, though served.

(3.) By the present application, the applicant State has challenged the order passed below Exhibit-68 by the Ad Hoc Additional Sessions Judge-2, Ambajogai on 25.05.2009. By the said application, the APP had prayed for issuance of summons to the Investigating Officer and the hand writing expert, who has examined the document in question. By order dated 25.05.2009 the application Exhibit-68 came to be rejected. The prosecution was directed to close evidence with a further direction that the statement of the accused u/s 313 of the Criminal Procedure Code be recorded.