RAMSEVAK PANDEY Vs. KRISHNAMURARI JAIRAM RAI

JUDGEMENT

(1.) Heard.

(2.) The challenge in the present writ petition is to the order dtd. 20/1/2020 passed by the Sessions Judge, Thane, in Criminal Revision No. 216 of 2019 wherein the following directions are issued by the learned Sessions Judge in exercise of revisional powers:

(3.) The facts necessary for deciding the writ petition are as under: