SANDEEP Vs. ANIL

JUDGEMENT

(1.) Heard Mr. H.R.Dhumale, learned counsel for the applicant and Mr. R.B.Gaikwad, learned counsel for respondent sole.

(2.) Rule, returnable forthwith. With the consent of respective learned counsel, the matter is taken up for final disposal.

(3.) By way of this application filed under section 482 of the Criminal Procedure Code, 1973 (in short "the Code"), the applicant prays for quashing and setting aside the order dated 26.10.2010 passed by learned Judicial Magistrate, First Class, Court No.6, Nagpur in Criminal Complaint No.3193/2010, in which it is observed as under :