MR. DHANANJAY Vs. STATE OF MAHARASHTRA AND ANR.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard with the consent of the learned Counsel appearing on behalf of the respective parties. Respondent No. 2 has been duly served. In spite of being given the notice addressed to the learned Counsel for the respondent No. 2 that the Court proposes to dispose of the present petition today, none appears for the respondent No. 2.

(2.) In the present case, the respondent No. 2 had lodged a report for the offence punishable under Sections 409, 420, 468, and 471 read with 34 of the Indian Penal Code vide Crime No. 414 of 2012 against Shri. A. Pathak, Authorized Officer Cooperative Bank Limited, Shrichand Popatlal Bhojwani and the present petitioner.

(3.) The learned Chief Judicial Magistrate, Amravati, vide order dated 3rd March, 2012, finding no substance in the allegations of the respondent No. 2, discharged accused Nos. 1, 2 and 3 from the said case. Being aggrieved thereby, the respondent No. 2 had preferred a revision before the learned Ad-hoc Additional Sessions Judge, Amravati. The said revision was allowed by order dated 1st September, 2012 thereby setting aside order dated 3rd March, 2012. Being aggrieved thereby, the present application.