NANDKUMAR RAJKUMAR HARANE Vs. VISHWAS VILASRAO KSHIRSAGAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for parties, taken up for final hearing.

(3.) By the present petition filed by the petitioner (original accused) under Article 227 of the Constitution of India, has prayed that the impugned order dated 7-1-2011, in Criminal Revision No. 114 of 2010, passed by the learned Additional Sessions Judge, Latur, confirming the order passed by the learned Judicial Magistrate (First Class), 5th Court, Latur, below Exhibit 48 in S.T.C.C. No. 1734/2009, dated 11-6-2010, be quashed and set aside, and the application filed by the petitioner herein, below Exhibit 48, be allowed.