STATE OF MAHARASHTRA Vs. RANJIT MEGHARAJ BHILLAM

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) HEARD Shri Mirza, learned Additional Public Prosecutor for the State and Shri Daga, learned Counsel for the respondent.

(3.) THIS is an application under section 482 of Code of Criminal Procedure ("the Code for short) for quashing and setting aside the order dated 21st august, 2002 passed below Exhibit 27 in Sessions Trial No. 94/2001 passed by the 4th Adhoc Additional Sessions Judge, Nagpur, who rejected the application filed by the prosecution seeking permission for medical examination of the accused for deciding the paternity of the child.