DNYANOBA MADHAV KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable with consent of the parties and heard finally.

(2.) By way of this petition, petitioner takes an exception to the order dated 17.02.2018 passed by JMFC, Malshiras, in Criminal Misc. Application No. 63 of 2018 below Exhibit-1 and order dated 02.01.2019 passed Additional Sessions Judge, Malshiras in Criminal Revision Application No. 46 of 2018.

(3.) On 19.01.2018, the petitioner has filed the application for return of property i.e. Tractor and trolley. The Trial Court allowed the application but directed to furnish bank guaranty of Rs. 7 Lakh. Thereafter, the petitioner filed the Criminal Revision Application challenging the order of JMFC, Malshiras. On 02.01.2019, the learned Additional Sessions Judge, Malshiras dismissed the Revision application filed by the petitioner. Hence this writ petition.