MAMTA KULKARNI OF MUMBAI Vs. ADDITIONAL CHIEF

JUDGEMENT

(1.) HEARD Shri Vimadalal for the petitioner (original accused) in prosecution pending before Additional Chief Metropolitan Magistrate, 9th Court Mumbai, bearing CC No. 49/s of 1995 and Shri Saste for respondent Nos. 1 and 2 representing the prosecution.

(2.) THE petitioner is assailing the correctness, propriety and legality of the order passed by said Court by which it took cognizance of a complaint presented by Respondent No. 3 Shri Shyamrao Shiram Kumble (original complainant) and issued the summons directing the present petitioner to appear before that Court for facing the prosecution for an offence punishable under sec. 292 of IPC, after taking cognizance of the said complaint so presented before it.

(3.) THE allegations made in the said complaint by Shyamrao Shioram Kumble can be enumerated as mentioned hereunder.