NAKODA TOURS TRAVELS Vs. KALPATARU TOURS AND TRAVELS

JUDGEMENT

(1.) Heard learned counsel for parties. By consent the petition is heard finally at the admission stage. This petition questions the order passed by the Additional Sessions Judge, Pune, rejecting the petitioners' revision against the order, passed by the learned Judicial Magistrate First Class, Court No. 2, directing framing of charge against petitioners, for offence punishable under Sections 417 and 420 read with 34 of the Indian Penal Code.

(2.) Facts which are material for deciding this petition are as under:-

(3.) The petitioner No. 4 seems to be a mere witness to the agreement in question. However, it seems that the complainant contends that the petitioner No. 4 is father of petitioner No. 3 and therefore, he is also involved in the transactions.