KISHORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Matter is taken up for hearing with the consent of learned Advocates.

(2.) Heard Mr. S.D. Zoting, Advocate for petitioner, Mr. S.S. Deshpande, Advocate for the respondent no.2 and Mr. Anoop Parihar, APP for the respondent no.1.

(3.) By this petition, the petitioner has questioned the judgment and order passed on 13.07.2010, in Criminal Revision No.112/2009 by the learned Adhoc Additional Sessions Judge, Khamgaon, whereby the revision application was allowed and the order passed by learned Trial Magistrate at J.M.F.C., Court No.1, Khamgaon below Exh. 22 on 17.08.2009 in Criminal Case No.470/2007 is set aside.