SHRI BABAN Vs. KARAN CHANDRAKANT AGRAWAL

JUDGEMENT

(1.) Since issue raised is common in all the writ petitions,they are decided by this common Judgment.

(2.) Rule. Rule made returnable forthwith. By consent heard both sides for final disposal.

(3.) Present writ petitions have been filed invoking constitutional powers of this Court under Article 227 of the Constitution of India challenging the order below Exhibit 50, passed by learned Judicial Magistrate, First Class (Court No.2), Shirpur Dist. Dhule, on 18-06- 2018, in Summary Trial Case No.48 of 2008, which has been then confirmed by the learned Sessions Judge, Dhule in Criminal Revision Application No.66 of 2018 on 23-11-2018.