SATYABHASH YESHWANT SALGAONKAR Vs. RAVINDRA MADHUKAR SAWANT

JUDGEMENT

(1.) The petitioner is the original complainant. He had filed a complaint alleging commission of offences punishable under section 500 of the IPC and 501 of the IPC read with section 34 of the IPC against the respondent nos.1 to 12 herein. The learned Magistrate, after examining the petitioner on oath, as contemplated under section 200 of the Code of Criminal Procedure, issued process against the respondent nos.1 to 12, requiring them to appear and answer to the charge of offences punishable under section 500 IPC and 501 IPC read with section 34 of the IPC.

(2.) For the sake of convenience and clarity, the petitioner shall hereinafter be referred to as 'the complainant' and respondent nos.1 to 12 as 'the accused'.

(3.) Being aggrieved by the order issuing process, the accused approached the Court of Sessions at Mumbai by filing an application for revision. The learned Adhoc Additional Sessions Judge, who heard the Revision Application, allowed it and set aside the order passed by the Magistrate, issuing process against the accused.