AMIT Vs. SUDHAKAR

JUDGEMENT

(1.) HEARD . Perused. Rule. Rule made returnable forthwith. Heard finally by mutual consent of the parties.

(2.) THESE are the Criminal Writ Petitions for quashing the judgment and order dated 29/11/2008 passed by learned Additional Sessions Judge, Aurangabad in Criminal Revision No.134/2008. These Petitions are preferred by the persons indicted as the accused No.1 & accused No.8 and by Shriram Transport Finance Company Ltd., though its Chairman, and Managing Director and other Directors indicted as the accused Nos.4 to 6 respectively in the complaint - R.C.C. No.615/2007 lodged by the respondent No.1 -Sudhakar M. Talapurkar.

(3.) LEARNED Chief Judicial Magistrate, Aurangabad entertained the said complaint and passed the following order dated 28/2/2008.