MARIA KUTTUBUDIN LOKHANDWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties matter is heard and disposed of finally at the stage of admission.

(2.) This petition takes an exception to the order dated 22.08.2019 passed by the learned Special Judge, Sessions Court at Greater Bombay in Special (POCSO)Case No. 592 of 2018 in C.R. No. 169 of 2016, registered at Colaba Police Station by which order the Special Court allowed the applications below Exh. 27 and Exh. 28 filed by the original accused i.e. Respondent No. 2 herein.

(3.) The facts giving rise to filing of the present Writ Petition can in brief stated as under: