BHAVRABAI Vs. SANJAY RAMCHANDRA GANDHEWAR

JUDGEMENT

(1.) Since in the above bevy of applications, common questions of law and facts are involved, they are being disposed of by this common judgment. (The facts are taken from Criminal Application. No. 1547/2010 }.

(2.) Rule. Rule, returnable forthwith. With the consent of learned counsel for respective, the matters are being taken up for final hearing.

(3.) By this application under section 482 of the Criminal Procedure Code, 1973 (henceforth referred to as "the Code"), the applicant seeks to quash and set side the order dated 6th July 2,010 passed by the learned Additional Sessions Judge, Darwha in Criminal Revision Application No.21/2009 arising out of order dated 19.8.2009 passed by learned Judicial magistrate First Class, Digras in Misc.. Criminal Case No.l 01/2009.