SHANKAR NARHARI GHOGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have challenged the order dtd. 19/12/2018 passed by the Judicial Magistrate, F.C., Madha, in Criminal M.A.No.545 of 2017 issuing process against the petitioners and other accused U/s.494 and 109 of the I.P.C . The said order was challenged by the petitioner Nos.1 to 14 before the learned Additional Sessions Judge, Barshi, vide Criminal Revision Application No.24 of 2019. That revision application was rejected and hence, the present petition is filed.

(2.) Heard Shri. Pankaj Deokar, learned counsel for the Petitioners, Shri. S. H. Yadav, learned APP for the State/Respondent No.1 and Shri. Hrishikesh Shinde, learned counsel for the Respondent No.2.

(3.) With consent of both learned counsel for the parties, the petition is decided finally.