NILESH Vs. MAHESH

JUDGEMENT

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

(2.) The challenge in this writ petition under Article 227 of the Constitution of India is to a judgment and order passed by Additional Sessions Judge, Jalgaon on 31/3/2002 in Criminal Revision Application No.2/2019. Vide impugned judgment and order, the Criminal Revision Application (for short C.R.A.) was allowed, setting aside the judgment and order dtd. 7/12/2018 passed by Taluka Executive Magistrate, Jalgaon under Sec. 145 of the Code of Criminal Procedure (Cr.P.C. for short), holding the petitioner herein and respondents No.23 to 39 to be in control and management of "The Jalgaon Jilha Vidya Prasarak Maratha Samaj Ltd. " (for short the educational institution).

(3.) Facts giving rise to the present petition are as follows :-