VIKAS SURESHRAO WAGHMARE Vs. MORESHWAR BHAUSAHEB KADAM

JUDGEMENT

(1.) Heard Mr. V. S. Bedre, learned Counsel for the petitioner as well as Mrs. Manjusha S. Jagtap, learned counsel for the respondent.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, petition is taken up for final hearing.

(3.) By the present petition preferred by the petitioner (original accused), under Article 227 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dt.lst Nov., 2009, passed by the learned 6th Joint Civil Judge, Senior Division and Judicial Magistrate, First Class, Ahmednagar, below Exh.61, in S.T.C. No.2283/2008, thereby rejecting the application preferred by the petitioner herein under Section 311 of Code of Criminal Procedure.