ARPAN AMARISH PARIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable and heard finally with the consent of learned counsel appearing for the parties at the stage of admission.

(2.) This petition takes an exception to the order dated 17/09/2018 passed by the Ld. Sessions Court in Criminal Revision Application No. 1012 of 2017 and the order dated 14/08/2017 passed by the Ld. M.M. 40th Court at Girgaon, Mumbai, in C.C. No. 1248/PW/2016 (arising out of C.R. No. 237 of 2015), registered with Gamdevi Police Station, Mumbai.

(3.) Factual matrix disclosed in the petition is as under-