CHANDRAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. By consent, heard finally.

(2.) The petitioners are the accused in R.T.C. No. 315 of 2012 pending before the Judicial Magistrate, First Class, Shrigonda, Dist. Ahmednagar. The said case arises on the basis of a complaint lodged by the respondent no.2 herein, alleging commission of offences punishable under section 494 of the Indian Penal Code (IPC) and section 495 of IPC, read with section 109 of IPC.

(3.) Heard Mr. N.V. Gaware, the learned counsel for the petitioners. Heard Mr. S.R. Palnitkar, the learned Additional Public Prosecutor for Respondent/State. Heard Mr.R.R. Karpe, the learned counsel for the respondent No.2.