RAMDAS BHAGWAN BANKAR Vs. UJWALA PANJABRAO LAHAMGE

JUDGEMENT

(1.) Heard Mr.Deepak Gupta, Adv. for respondent no.1 and Mr.A.S.Parihar, Adv. for respondent no.2/State. None appears on behalf of the applicant.

(2.) By this application, the applicant prays for to quash and set aside the judgment and order dt.24.8.2010 passed by the learned Additional Sessions Judge, Chandrapur in Criminal Revision No.,49 of 2010 with a further prayer to restore Summary Criminal Complaint Case No. 11 of 2007 and to decide the complaint expeditiously.