KALPANA Vs. ASHA

JUDGEMENT

(1.) Heard respective learned counsel for the parties. Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties taken up for final hearing.

(2.) By the present petition filed by the petitioners under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure, the petitioners prayed that the order, dated 8.2.2012, passed below Exh. 14 in R.C.C. No. 193 of 2011 by the learned Judicial Magistrate, First Class, Erandol, as well as the order, dated 20.4.2012, passed by the learned Additional Sessions Judge, Jalgaon, in Criminal Revision Application No. 95 of 2012, be quashed and set aside.

(3.) Petitioner no. 1 claims to be the Manager and petitioner no. 2 claims to be the Chairman of the Poornawad Nagari Cooperative Credit Society, Shirsoli (hereinafter referred to as 'the said Society'). The respondent is the borrower of the said Society. It is alleged that the respondent had filed Regular Criminal Case No. 193 of 2011 before the learned Judicial Magistrate, First Class, Erandol against the present petitioners and others for the offences punishable under Sections 406, 408, 409, 420, 468, 470, 166, 167, 169, 206, 207, 210, 219 and 427 r/w 34 of the Indian Penal Code on 7.10.2011.