PRASHANT JANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard. finally with the consent of the parties.

(3.) This Revision Application under Section 397 read with 401 of the Code of Criminal Procedure, 1973 questions correctness and legality of the order dated 3rd April, 2019 below Exhibit - 7 in Special ACB Case No. 21/2013 passed by the Additional Sessions Judge, Thane.