VISHAL SHARMA @ RINKU Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No.5302/2011 (Exemption)

(2.) Application disposed off.

(3.) This revision petition has been filed against the order dated 18.02.2014 wherein charges had been framed under Sections 392/411/34 of the IPC as also under Section 3 (1) (ii), 3 (2), 3 (4) and 3 (5) of the Maharashtra Control of Organised Crime Act, 1999 (hereinafter referred to as the 'said Act'). The petitioner is aggrieved by the aforenoted order.