SANYOGITA SHIVNAATH NANEDKAR Vs. SURPRABHA RAJENDRA JUNGHARE

JUDGEMENT

(1.) RULE, returnable forthwith and is heard with the consent of the parties.

(2.) THE present applicant is the complainant in a Criminal Case No. 363 of 2001 filed before the Judicial Magistrate First Class, Court No. 5th, Nagpur sessions Court had dismissed the complaint as it did not accompany list of witnesses, nor did the complaint contain names, by quashing the order of issue of process.

(3.) WHEN the case was heard on the last occasion, learned Counsel for applicant Shri Bhamburkar very seriously objected to the findings of Sessions Court, while saying that the list of documents was already on record. Learned Counsel had failed to file the copy of said list with present criminal application and prayed for calling of R and P. Accordingly R and P was called.