DNYANANDA SAMEER NILEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The respondent no.2, an Advocate (complainant) desires to argue the matter for himself. His Counsel, Mr.Ketan Chottani is discharged.

(2.) A unique litigation between an Advocate and his client has reached this court. On a complaint by respondent no.2, process for offence under Section 420, 120B of I.P.C. issued by learned Judicial Magistrate, First Class, Pune, on 15.2.2012, confirmed in Criminal Revision No.157 of 2012 by the learned 9th Additional Sessions Judge, Pune, is questioned by original accused.

(3.) The accused-applicants, a couple had difference in their matrimonial life, had approached respondent no.2 for his legal advise.