SOFT-TOUCH COMPUTER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Criminal Writ Petitions have been taken up for final hearing on admission stage with consent of counsel for petitioner and learned A.P.P. for State.

(2.) In the trial Court, the summary criminal cases mentioned above are pending between the present petitioner and respondent No.2 - B.R. System, Jalgaon/ B.R. Traders, Jalgaon. The complaints have been filed by B.R. System and B.R. Traders, and present petitioner is accused. Similar applications were moved in the three matters and similar facts relevant for present decision are involved and similar orders are there leading to the present Writ Petitions.

(3.) For the convenience of understanding the dispute, I am referring to the facts in detail from the record of Criminal Writ Petition No.196/2014.