DADIBA KALI PUNDOLE Vs. BID AND HAMMER

JUDGEMENT

(1.) This petition is filed by accused No.4 under Section 482 of Cr.P.C. praying to quash the orders dated 16.7.2015 and 11.9.2015 passed in CC.No.6392/2015 by which cognizance has been taken as against the petitioner herein.

(2.) I have heard Smt.Jayna Kothari, learned Senior Counsel appearing on behalf of the petitioner-accused No.4 and Sri C.K.Nandakumar, learned counsel for the respondent-complainant.

(3.) Though this case is listed for admission, by consent of both the parties, the same is taken up for final disposal.