DIPAK CHANDRAKANT SHIRKE Vs. NILESH MAROTRAO NAGOLKAR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(3.) By this petition under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, the accused in Summary Criminal Case No.3624 of 2007 of the Court of 8 th Judicial Magistrate First Class, Nagpur, assails the order dated 23.01.2013 passed by the said Court rejecting the application preferred by him for dismissal of the complaint.