GOVIND VITHALRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned respective Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final hearing.

(3.) By the present petition filed by the petitioner (original complainant) under Article 227 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure, he prays that the order dated 7-8-2012 passed by the learned Judicial Magistrate (F.C.), Sailu (District : Parbhani), below Exhibits 94 and 104, in R.C.C. No. 22/2005, be quashed and set aside and both the said applications Exhibits 94 and 104, filed in R.C.C. No. 22/2005, be allowed.