VISHWANATH SAYAJIRAO WAKUDKAR Vs. SHILADEVI NARAYAN MUNESHWAR

JUDGEMENT

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

(2.) The applicant-original first informant in Criminal Case No. 167 of 2007 of the Court of Judicial Magistrate, First Class, Umarkhed, for offences under Sections 294, 323, 427 & 506(1) of the Indian Penal Code, prays for exercising powers under Section 482 of the Code of Criminal Procedure, for quashing and setting aside order dated 21.3.2013, dismissing an application for condonation of delay occurred in preferring the appeal under Section 372 of the Code of Criminal Procedure against the judgment and order of acquittal.

(3.) Considering the nature of controversy involved in the present matter, it is wholly unnecessary to narrate in detail about the subject matter of said case, except stating that, after investigation of the first information report lodged by the applicant regarding an incident occurred on 11.7.2007, Police Station, Umarkhed charge sheeted non-applicant No. 1 for commission of offences narrated hereinabove. After the trial in the said case, non-applicant No. 1 was acquitted from the charge of having committed the said offences.