BHARAT UTTAM RAJURKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) This petition questions the legality and correctness of the orders passed by the Courts below rejecting the petitioners' application filed under Section 216 of the Code of Criminal Procedure (for short, 'Cr. P. C. ') for alteration of the charge.

(3.) The first order of rejection came from the trial Court, which is the Court of Judicial Magistrate First Class, Court No. 8, Amravati, on 21/03/2016. The second order of rejection was in Criminal Revision No. 42/2016 passed on 22/11/2017 by the learned Sessions Judge, Amravati.