Z.A.HAQ, J. - (1.) Heard Mr. Shaikh Wajeed Ahmed, learned Counsel for the petitioner, and Mr. K.S. Hoke Patil, learned Addl. Public Prosecutor, for the respondent State of Maharashtra.
(2.) Rule made returnable forthwith.
(3.) The petitioner has challenged the order passed by the learned Addl. Sessions Judge on 20th August, 2016, dismissing Criminal Revision Application filed by the petitioner and maintaining the order passed by the learned Magistrate on 05th August 2016, by which Misc. Criminal Application No. 368/2016, filed by the present petitioner, under Section 457 of the Code of Criminal Procedure, 1973, was rejected.;