RANJANA PAGAR-GAWANDE Vs. NEENA PARESH SHAH

JUDGEMENT

(1.) Heard both the petitions.

(2.) Rule was granted on 25/10/2021 in writ petition No. 851/2021 and matter was directed to be placed for final hearing on 22/11/2021. However, same could not be taken and was adjourned from time to time. So far as writ petition No. 546/2021 is concerned, same was not admitted. Since common order is challenged in both the petitions, the petitions are taken up together for final disposal by consent of the parties.

(3.) Writ petition No. 546 is filed by the private person claiming to be social activist in Andhashraddha Nirmoolan Samiti [ANIS i.e. Superstition Eradication Committee]. Both have challenged the common order passed by the learned Additional Sessions Judge, Sangamner in Criminal Revision No.16/2022 dtd. 30/3/2021 filed by respondent Nivrutti Deshmukh (Indorikar). Criminal Revision came to be allowed by quashing and setting aside the order issuing process dtd. 3/7/2020 by the learned JMFC, Sangamner bearing RCC No. 207/2020. It is further prayed to restore the complaint RCC No. 207/2020.