VITTHAL RAMCHANDRA CHINTALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 1. Heard.

(2.) BY this petition the petitioners seek to quash the order dated 16-5-2000 passed by the Chief Judicial Magistrate, Akola in criminal Complaint Case No. 21150 of 1993 rejecting the application of the petitioners for quashing the proceedings which was confirmed by the Additional Sessions Judge, Akola by his order dated 3-4-2002 in Criminal Revision no. 164 of 2000.

(3.) IN order to appreciate the controversy a brief reference to the facts which is spread over for a decade would be necessary.