ILLIYAS Vs. SUNITA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned Advocate Mr. N.B. Narwade waives service for the respondent. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) In this Writ Petition under Article 227 of the Constitution of India, the petitioner, who is an accused in a criminal case initiated on a complaint filed by the respondent for the offences punishable under Sections 406 and 420 of the Indian Penal Code (for short, " IPC "), is impugning the order of issuance of process passed by the learned Magistrate on 08.08.2017 as also the judgment and order passed by the learned Sessions Judge on 10.02.2020, whereby the Revision preferred by him challenging the order of issuance of process has been dismissed.