MANIKRAO CHANDARRAO ARYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, with the consent of parties matter is heard finally at the stage of admission.

(2.) This Petition takes an exception to the order dated 03rd February 2016 passed by the Addl. Sessions Judge, Pune in Sessions Case No. 848 of 2014 arising out of C.R. No. 320 of 2014 registered at Nigadi Police Station at Pune.

(3.) The prosecution case in nutshell is as under:-