SUBIR BANKIMCHANDRA ROY Vs. SAU ASHA SHRIKANT PATEL

JUDGEMENT

(1.) Heard the respective Counsel appearing for the parties.

(2.) Rule. With the consent of the parties, the application is taken up for final disposal at the admission stage.

(3.) The applicants, who are original accused Nos. 5, 7 & 8 in criminal complaint Case No. 407 of 2004 are challenging the order passed by the Judicial Magistrate, First Class, Akola on 10/9/2008, whereby the Magistrate took cognizance of the offence punishable under Sections 403, 406, 418 and 468 read with Section 34 of the Indian Penal Code and directed issuance of process against the accused including the applicants herein. The order passed by the trial Magistrate was subjected to challenge in criminal revision No. 87 of 2009, which came to be heard and disposed of by the Additional Sessions Judge, Akola on 05/02/2010, whereby the revision application presented by the applicants came to be dismissed.