SADHANA S.JADHAV, J. - (1.) Heard respective parties.
(2.) Rule. Rule made returnable forthwith with the consent of the parties.
(3.) Petitioner herein has been charge-sheeted in crime no. 74 of 2011 for offence punishable under section 302, 307, 142, 147, 148, 149, 324, 323 r/w 34 of Indian Penal Code. The date of incident is 09/09/2011. The case was committed to the Court of Sessions and registered as Sessions Case No. 174 of 2011.;