VIRENDRABHAI M CHANDALIA AND AMRITLAL M CHANDALIA Vs. MOHAN KANAYALAL PARWANI AND STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioners are hereby assailing correctness, propriety and legality of the order which has been passed by the Joint Civil Judge and J. M. F. c. Ulhasnagar in Criminal Case No. 66 of 1995 taking cognizance of the complaint by the Respondent No. 1 in respect of the offences punishable under the provisions of Sections 500, 504, 506, 828 of IPC.

(3.) SHRI Jain submitted that there was a civil suit between the petitioners and respondent No. 1 and in the said civil proceeding, respondent No. 1 had paid a sum of Rs. 39,507/- as part payment. Shri Jain submitted that the present prosecution which has been challenged by this writ petition is the outcome of that because the respondent No. 1 wants to take revenge. he further submitted that the said prosecution has been initiated by respondent No. 1 as a defence for his liability of paying the amount to the petitioners. He prayed that the said proceedings be quashed.