AJAY ARUN KUMAR CHOUGULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.P.P for the State.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives service on behalf of the respondent-State.

(3.) By this application, the applicant has impugned the order dated 14th August 2018 passed by the learned Judicial Magistrate First Class, Peth Vadgaon, Kolhapur below Exhibit 12/C and Exhibit 14/C, by which the learned Magistrate was pleased to frame charge as against the applicant and record his statement.