ILLIYAS Vs. SUNITA

JUDGEMENT

(1.) Under this Criminal Writ Petition, the petitioner- original accused challenged the order of issuance of process dated 08.08.2017 passed by learned Judicial Magistrate First Class, Court No. 3, Ahmednagar, in Regular Criminal Case No. 146 of 2016 filed under Sections 406 , 420 of Indian Penal Code, which is confirmed by Sessions Judge, Ahmednagar, vide order dated 10.02.2020 passed in Criminal Revision No. 136 of 2019.

(2.) Heard Shri. Akshay D. Kulkarni, learned counsel for the petitioner.

(3.) Issue notice to the respondent, returnable on 10.07.2020.