Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1845/2008
VISHWAMBARRAO SHANKARRAO MANE APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ANR. RESPONDENT(S)
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.07.18<br>:42 IST<br>on: | ||
| Heard learned counsel for the parties. | ||
| 2. The appellant is aggrieved since his application<br>for discharge has been dismissed. Learned counsel<br>appearing for the respondent/State, after having gone<br>through the records, submits that the charges are yet<br>to be framed. | ||
| 3. In that view of the matter, we do not find any<br>justification to interfere with the impugned order.<br>It will be open to the appellant to take all<br>available contentions at the appropriate stage. | ||
| 4. Subject to the above, the appeal is dismissed. |
1
| 5. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [SANJAY KISHAN KAUL] | |
| NEW DELHI; | |
| JULY 12, 2018. |
2