D B MEHTA Vs. RAMESH RIKHAVDAS SHAH

JUDGEMENT

(1.) HEARD Ms. Rao, learned Counsel for the petitioners, ms. Kaushik, learned Counsel for respondent No. 1 and Mr. Saste, learned a. P. P. for respondent No. 2.

(2.) RULE. Returnable forthwith. Learned Counsel for respondent Nos. 1 and 2 waive service. Heard finally, by consent of the learned Counsel for the parties.

(3.) BY this petition, the petitioners have impugned an order dated 3-3-2003 rendered by the learned Addl. Sessions Judge, Gr. Bombay, in Criminal Revision Application No. 574 of 2002, by which the revision has been partly allowed. In so far as the petitioners are concerned, the order dated 26-7-2002 passed by the learned Magistrate, in Case No. 171/s/2002 rejecting their application seeking recalling of the process and discharge has been affirmed. The revision was preferred by the petitioners and one Vijaysingh Bhatia. By the impugned judgment, Vijaysingh Bhatia has, however, been discharged.