SUNIL MANTRI Vs. MAHARASHTRA SAVINGS

JUDGEMENT

(1.) The present petition has been filed impugning the order dtd. 31/7/2018, passed by the learned Additional Sessions Judge (ASJ), Saket District Courts in Criminal Revision No. 2041912016.

(2.) Vide the aforesaid impugned order, the revision petition filed on behalf of the respondent no.1complainant was allowed and the order dtd. 22/1/2016, passed by the learned Metropolitan Magistrate (MM), Saket District Courts was set aside.

(3.) Brief facts leading to the present petition are as under -