SUNNY SPICES PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith with consent of both the parties and matter is taken for fnal hearing at the stage of admission itself.

(3.) Present petition has been fled by the original accused, invoking the constitutional powers of this Court under Article 227 of Constitution of India and the inherent powers under Section 482 of Code of Criminal Procedure for quashing and setting aside order passed in Criminal Revision Application No. 55 of 2015 dt. 21-09-2016 by learned Sessions Judge, Jalgaon and also to challenge the order passed below Ex.1 in Regular Criminal Case No. 573 of 2006 dt. 26-11-2014 passed by learned Chief Judicial Magistrate, Jalgaon.