VILAS YESHWANT MITKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The learned Advocate for the applicant states that affidavit of service has been filed and notices of this application have been served on all the respondents concerned by registered post as well as under postal certificate but none appeared for respondent Nos. 2 to 4.

(3.) The applicant by this application under Section 482 of Cr.P.C. questions the order dated 16.7.2008 which was passed below application (Exhibit-70) passed by the learned Metropolitan Magistrate, 13th Court, Dadar as also the order dated 20.3.2009 passed by the learned Ad-hoc Additional Sessions Judge, C.R. No. 1, Sewree, Mumbai in Criminal Revision Application No. 405 of 2008.