SURESH LATARI RAMTEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith and heard by consent.

(2.) THIS criminal writ petition is directed against the order dated 11-4-2002 passed by the learned ad hoc Additional Sessions Judge, Chandrapur rejecting the petitioners application for allowing him to take part in the proceedings in the Criminal Revision No. 71/00 filed by the respondent No. 2.

(3.) THE respondent No. 2 Latari s/o Sakharam Ramteke had filed a complaint against the present petitioner and three others for the offences punishable under sections 120-B, 420, 467, 468 and 471 read with section 34 of Indian Penal Code bearing Complaint Case No. 25/2000, which came to be dismissed under section 203 of Cri. P. Code by the learned Chief Judicial Magistrate, Chandrapur on 25-5-2000.