VYOMESH JITENDRA TRIVEDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Respondents waive service. By consent of the parties, Rule made returnable forthwith and heard finally.

(2.) AT the outset, it must be clarified that I was presiding over a Single Bench assigned criminal revision applications and at that time, this criminal revision application was placed before me. Prior thereto, it was heard by another learned single judge Hon'ble Mr.Justice A.M. Thipsay but he could not pronounce final orders. I had heard this matter in May 2013 but because of the ensuing May Vacation, I immediately could not deliver a judgment and placed it for passing of orders / Judgment in Court on 10.6.2013. Prior thereto, the assignment of work changed and in my case, I was no longer assigned criminal revision applications. That is how the matter stood released automatically and in terms of the directions issued by the Hon'ble the Chief Justice, while assigning judicial work.

(3.) BY this Criminal Revision Application, the application challenges the judgment and order dated 12.7.2011 of the learned Metropolitan Magistrate, 62nd Court, Dadar, Mumbai in C.C. No.2960/SS/2011. He also challenges the order dated 18.5.2012 of the Additional Sessions Judge for Greater Bombay at Sewree dismissing Criminal Appeal No.130 of 2011.