M M PANGARKAR Vs. RAJENDRA MODANI

JUDGEMENT

(1.) HEARD Adv. Mr. A.R. Borulkar for the petitioner, and Adv. Mr. P.K. Lakhotiya for the respondent.

(2.) RULE . Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final hearing.

(3.) BY the present petition filed under Articles 226 and 227 of the Constitution of India, the petitioner herein prays that the complaint in SCC No. 6238/2011, against the petitioner, pending before learned Judicial Magistrate (FC.), Aurangabad, be quashed and set aside.