PRABHAKAR ALIAS RAMCHANDRA PATKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a writ petition preferred by the original accused/revision petitioner against whom the order of issuance of process was passed by the learned Judicial Magistrate, First Class, Kinwat in S.C.C. No.81 of 2008 for committing offences punishable under sections 193 and 199 of the Indian Penal Code (For short "I.P.C."). Said order dated 01.08.2008 is further confirmed in Criminal Revision No. 163 of 2008 decided on 14.08.2009 by the Sessions Judge, Nanded.

(2.) Briefly stated facts giving rise to this petition may be stated as below :-

(3.) The learned Magistrate recorded verification of present respondent No.2 on 01.08.2008 and passed order as follows: