ASHIT Vs. KAMALABAI

JUDGEMENT

(1.) Heard the learned Advocates for the respective parties at length. By consent of the parties, both the petitions are taken up for final disposal. Hence Rule. Rule made returnable forthwith.

(2.) The petitioners/original accused against whom a process is issued, have come to this Court praying for quashing the order of issuance of process and consequently, challenging the order in Criminal Revision No.5/2022, which also came to be rejected by the learned Sessions Judge, Vaijapur, Dist. Aurangabad by judgment and order dtd. 17/6/2022.

(3.) The respondent had filed a complaint under Sec. 200 of the Code of Criminal Procedure bearing R.C.C. No.649/2020 against the petitioners and three others for the offences punishable under Ss. 323, 504, 506(2) and 427 read with 34 of the Indian Penal Code in the Court of learned Judicial Magistrate First Class, at Gangapur. The learned Magistrate passed the order issuing process on 29/11/2021 after perusing the complaint, verification and documents. The learned Magistrate was also pleased to hear the Advocate for complainant and the process was issued under the said Sec. .