ASHOK SHAMRAO KALE Vs. SUNIL AMRUTRAO KHADSE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) In the present case, 20 years have gone by and the matter is still at the stage of issuance of process against the applicant who is the original accused. The Court of Chief Judicial Magistrate Amravati has issued process against the applicant for the offences punishable under Ss. 406, 418, 420, 425 and 477-A of the Indian Penal Code (I.P.C.).

(3.) The applicant claims that the complaint ought to have been dismissed as no ingredients of the aforesaid offences are made out, apart from the fact that the complaint filed by the respondent is nothing but a counter blast, because the respondent was dismissed from service of Vidarbha Cooperative Marketing Society Limited, of which the applicant was Managing Director at the relevant time.