RAJESH ALIAS RAJU Vs. SHOBHATAI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties matter is taken up for final hearing.

(3.) By the present petition filed under Articles 226 and 227 of the Constitution of India, petitioner (original non applicant) has prayed that impugned order dated 20.6.2009 at exhibit 'B' filing along with present petition and impugned order dated 26.6.2009 below Exhibit 11 passed by learned Judicial Magistrate First Class Kalamnuri, District Hingoli be quashed and set aside and say of the petitioner may be accepted.