YAMUNABAI NAMDEO DHUMAL Vs. RATNAKAR VITHOBA PAYMODE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for hearing with the consent of learned counsel for the parties finally.

(2.) By the present application, preferred by the applicant (original complainant) under Section 482 of the Code of Criminal Procedure, he prayed that the impugned order, dated 21.9.2011, passed by the learned Judicial Magistrate, First Class, Parner in R.T.C.No. 159 of 2001 below Exh.91 be quashed and set aside and also prayed that the said application Exh.91 be allowed.

(3.) The brief facts in nut shell, which gave rise to the present application, are as follows :