AMARENDRA R. PARGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Niranjan Mundargi, learned counsel for the Petitioner, Shri. A. R. Patil, learned APP for the State/Respondent No.1 and Ms. Madhuri More, learned counsel for the Respondent No.2/M.C.G.M.

(2.) Rule. Rule is made returnable forthwith with consent of the parties.

(3.) The Petitioner has challenged the order dtd. 07/11/2014 passed by the Metropolitan Magistrate, 39th Court, Vile Parle, Mumbai, in C.C.No.6882/SS/2014. He has also challenged the order dtd. 04/07/2016 passed by the Additional Sessions Judge, Greater Mumbai (M.C.G.M.), in Criminal Revision Application No.228 of 2015 whereby the order of issuance of process passed against the Petitioner was confirmed by learned Additional Sessions Judge.