JAISHREE SHIVPRASAD BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Rule. Rule made returnable forthwith and with the consent of learned counsel for the parties, taken up for final hearing.

(3.) By the present petition filed by the petitioner under Article 227 of Constitution of India, she prayed for issuance of appropriate writ for quashing and setting aside the Judgment and Order dated 12.11.2009 passed in Criminal Revision Application No.57/2009 by learned Sessions Judge, Jalgaon, thereby confirming the order dated 12.1.2009 passed by JMFC, Jalgaon in SCC No.2534/2003 below Exhibits-39 and 49.