ANANTRAO SHANKARRAO JAGTAP Vs. PRAKASH NIVRUTHI TAJANPURE

JUDGEMENT

(1.) Both the Writ Petitions have been filed under Article 227 of the Constitution of India,1950 and under Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashing and setting aside of the Order dtd. 11/5/2010 passed by the Learned Judicial Magistrate First Class, at Nashik Road, District - Nashik, below Exhibit 1, in Criminal Miscellaneous Application No.195/2010, whereby the learned Magistrate referred the said Application for investigation under Sec. 156 (3) Cr.PC. and pursuant to which, Nashik Road Police Station registered MAG. C.R. No.16 of 2010 on 13/5/2010 against the Petitioners.

(2.) Heard Mr. Harshad Inamdar, learned Counsel for Accused no.1 and for Respondent No.3 in WP/1880/2010, Mr. R.S. Alange, learned Counsel for Accused No.2 and for Respondent No.2 in WP/2816/2012 and Mr. H.J. Dedhia, learned APP for the Respondent-State in both the Petitions.

(3.) Rule was granted in the Petitions on 17/7/2012 and 22/3/2023 respectively. The Complainant has filed his Affidavit-in-Reply in Writ Petition No.1880 of 2010. But none present for the Complainant.