RESHMA MOTIRAM JADHAV Vs. MOTIRAM SOMNATH JADHAV

JUDGEMENT

(1.) Present petition has been filed by the original complainant invoking the Constitutional powers of this Court under Articles 226 and 227 of the Constitution of India to challenge the order dated 09.02.2016 passed by learned Additional Sessions Judge, Kopargaon in Criminal Revision Application No.08/2015, whereby the said revision came to be allowed and the order passed by learned Judicial Magistrate First Class, Rahata on 30.12.2014 in Criminal Miscellaneous Application No.400/2014 later on registered as Regular Trial Case No.394/2014 for issuing process under Section 494 and 109 of the Indian Penal Code, came to be set aside.

(2.) Heard learned Advocate Mrs. S.M. Zaware for the petitioner and learned APP Mr. B.V. Virdhe for respondent No.14-State.

(3.) Learned Advocate for respondent Nos.1 to 8 and 10 to 13, was absent on 04.02.2020. He was absent on earlier occasion also, i.e. on 15.01.2020. On that day, submissions on behalf of petitioner were heard and the matter was kept on 04.02.2020 by giving an opportunity to learned Advocate for respondent No.2 to make submissions. Since he was absent, there was no question to adjourn the matter for his sake.