SHETH DAYAL BHIMJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners are aggrieved by order dtd. 4/9/2014 passed by learned Metropolitan Magistrate, 17th Court Borivali, Mumbai issuing process under Ss. 420, 120-B, 406, 465, 467, 468, 471, 193, 199 of the Indian Penal Code, order dtd. 3/4/2017 passed by Additional Sessions Judge, Borivali in Revision Application No. 25 of 2015, 33 of 2015 and 34 of 2015 and the impugned proceedings initiated by respondent No.2 in C.C. No. 90/SW/ 2013.

(2.) The brief facts of the complaint fled by respondent No.2 are as follows:

(3.) Learned Advocate for the petitioner submitted as follows:-