SUNITA SUDHAKAR YAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, the matter is taken up for hearing finally.

(2.) The petitioner challenges the order dated 16.9.2012 passed by the learned Judicial Magistrate, First Class Amravati, below Exh.1 in Misc. Cri. Case No. 149/2012. The said order is passed by the learned Judicial Magistrate, First Class, Amravati as a Panel Judge in the Lok Adalat.

(3.) The petitioner had filed a Complaint for the offence punishable under Section 494 of the Indian Penal Code against the respondents 3 and 4. It appears that on the basis of the oral report of the petitioner, criminal case is also registered for the offence punishable under Sections 494, 498A, 323 read with Section 34 of the Indian Penal Code.