ABDUL GAFFAR QUADRI Vs. MUNAWAR AHMED

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) Both the writ petitions have been filed by the original accused Nos.2 to 4 invoking the Constitutional powers of this Court under Article 227 of the Constitution of India to challenge the Judgment and order passed by the learned Sessions Judge, Aurangabad dated 17.04.2019 in Criminal Revision Application No.82/2016.

(3.) Present respondent No.1 is the original complainant, who has filed private complaint bearing R.C.C. No.106/2015 before learned Judicial Magistrate First Class, Khultabad, Dist. Aurangabad. It was filed against five persons contending that they have committed offence punishable under Section 467 , 468 , 469 , 409 , 420 read with Section 34 of the Indian Penal Code.