NITIN SHIVDAS SATPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the learned Counsel for both the sides, matter is taken up for final hearing at admission stage.

(2.) The challenge is to the Judgment and order dtd. 10/8/2022 passed by the learned Additional Sessions Judge, Akola in Criminal Revision Application No. 60/2022, by which the Sessions Court has set aside the order dtd. 4/2/2022 passed by the Judicial Magistrate First Class, Murtizapur, District Akola, issuing process against the Respondent No.2.

(3.) The Petitioner is working as Librarian in the college named and styled as 'Shri Gadge Maharaj Mahavidyalaya, Murtizapur'. The Respondent No.2 is/was working as Principal in the said College. According to the Petitioner, the Respondent No.2 was habitual of using abusive and filthy language against the Petitioner as well as the teaching staff.