TANAJI HANUMANT BHAGARE Vs. PRATHAMESH PRAKASH PATIL

JUDGEMENT

(1.) Heard.

(2.) Applicants are seeking special leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973 (' Cr.P.C.' for short).

(3.) Deceased Tanaji Hanumant Bhagare had instituted complaint in the Court of Judicial Magistrate, First Class, Mangalvedha, Solapur. After enquiry directed under Section 202 of the Cr.P.C., process was issued against Prathamesh Patil and Mahadev Gandule for the offences punishable under Sections 420 and 468 read with Section 34 of the Indian Penal Code, 1860 (' IPC' for short).