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.

Heard learned counsel for the parties.

2. The appellant is aggrieved since his application

for  discharge  has  been  dismissed.  Learned  counsel

appearing for the respondent/State, after having gone

through the records, submits that the charges are yet

to be framed.

3. In that view of the matter, we do not find any

justification to interfere with the impugned order.

It  will  be  open  to  the  appellant  to  take  all

available contentions at the appropriate stage.

4. Subject to the above, the appeal is dismissed.

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5. Pending  applications,  if  any,  shall  stand

disposed of.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 12, 2018.

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