KISHORE DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) By way of above Writ Petition, the Petitioner, who is original accused No.5, challenges the order dated 04/05/2017 passed by the learned Special Judge for CBI/The Additional Sessions Judge, Gr. Bombay (CR 51) by which order the Criminal Revision Application Nos.1045 of 2016, 1212 of 2016 and 371 of 2017 filed by original Accused Nos.2, 5 and 3 came to be dismissed, and resultantly the order dated 01/09/2016 passed by the learned Additional Chief Metropolitan Magistrate, 3rd Court, Esplanade, Mumbai rejecting the applications for discharge filed by the Petitioner and other accused under Section 239 of the Code of Criminal Procedure came to be confirmed.

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