MILIND VIDYASAGAR GHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned A.P.P. waives service for the respondent No.1/State. Learned Advocate Mr. P.S. Gaikwad waives service for the respondent No.2. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) The petitioner is invoking the powers of this Court under Article 227 of the Constitution of India and seeking discharge under Section 239 of the Code of Criminal Procedure ("Cr.P.C.", for short) from Regular Criminal Case No.328/2009 pending on the file of the learned Judicial Magistrate First Class, Chalisgaon, District Jalgaon, wherein he has been arrayed as an accused No.4 in connection with the offences punishable under Sections 406, 408, 409, 420, 465, 467, 471, 201 read with Section 34 of the Indian Penal Code ("IPC", for short).