PRAKASH BANKATLAL OSTAWAL Vs. THE STATE OF MAHARASHTRA,

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent heard finally at the stage of admission.

(2.) THESE petitions are directed against the orders dated 30.03.2011 passed by Additional Sessions Judge, Majalgaon in Criminal Revision Application Nos. 11/2010 and 12/2010 thereby confirming the orders dated 30.03.2010 passed below Exhibit66 in SCC No. 235/2007 and below Exhibit74 in SCC No. 234/2007, by Additional Chief Judicial Magistrate, Majalgaon. The Additional Chief Judicial Magistrate, by the impugned orders, had discharged Respondent No. 2 from the said Summary Criminal Cases.

(3.) FOR better appreciation of the facts which gave rise to file the present petitions, it would be appropriate to advert to the facts of the case in nut shell, which are as follows: