VIBHA KANKANWADI, J. - (1.) Criminal Application No.526/2021 moved to assist APP is allowed and disposed of.
(2.) Present applicant is original accused No.1 in Sessions Case No.30/2018, arising out of CR No.65/2017 registered with Chalisgaon police Station for the offences punishable under Sections 302, 307, 326, 143, 147, 148, 324, 323, 504, 506 of IPC and under Sections 37(1)(3) and 135 of Bombay Police Act. The Sessions Case is pending before the learned District Judge-3 and Additional Sessions Judge, Jalgaon.
(3.) Heard learned Advocate and learned APP appearing for respective parties.;