RAJENDRA CHANDRAKANT DHURU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Writ came to be placed before this Court in view of the order, dated 25/6/2003 which has been passed by the Division Bench of this Court.

(2.) THE petitioners hereby assail criminal prosecution initiated against them by respondent no. 4 by presenting a complaint in the Court of additional Chief Metropolitan Magistrate, 5th Court, at Dadar, Mumbai. It has been numbered as c. C. No. 267/5 of 1997 (323/misc. /1997) and the order of process issued against them by the said Court is for offences punishable under Sections 394,427,506 (II) r/w Section 34 of Indian Penal Code.

(3.) RESPONDENT No. 4 had presented a criminal complaint before the said Court alleging the following things,