SRINIWASRAO BALASAHEB DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Chandole, learned counsel for the applicants in all the above mentioned five applications and Shri V. B. Ghatge, learned A. P. P. for the Respondent-State in all the five applications.

(2.) RULE. By consent of the parties, Rule made returnable forthwith.

(3.) THE order under challenge is dated June 11, 1998 passed by the learned II Additional Sessions Judge, Nanded in Criminal Revision Application No. 209 of 1997 to Criminal Revision Application No. 213 of 1997 wherein the order passed by the learned Judicial Magistrate, First Class, Nanded issuing process on June 9, 1997 was challenged. The brief facts are as follows: