JAIRAM ATUMAL ASWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) This application calls in question the legality, propriety and correctness of an order dtd. 7/7/2014 passed by the learned Additional Sessions Judge, Greater Mumbai, on an application for discharge (Exh.5) in Sessions Case No.60 of 2013, whereby, the learned Sessions Judge was persuaded to reject the application filed by the applicant-original accused No.3.

(3.) The background facts are few and lie in a narrow compass as well.