ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel Shri S.A. Chaudhari holding for Shri Anand Parchure for the applicant, learned Additional Public Prosecutor Shri S.M. Bhagde for non-applicant No. 1 and non-applicant No. 2 in person. Admit. Heard finally by consent of the learned Counsel appearing for the parties.

(2.) The applicant is accused in a private Criminal Complaint Case No. 59/2009. He is facing trial for the offences punishable under Sections 418, 465 and 468 of the Indian Penal Code. Non-applicant No. 2 Manda Thorat had filed complaint against the applicant for the offences punishable under Sections 415, 420, 468 and 471 of the Indian Penal Code. It appears that complaint was sent to police for investigation under Section 156(3) of the Criminal Procedure Code. The police, after investigation, had submitted "C" summary report. The learned Magistrate did not accept the report and proceeded further to record statement of non-applicant No. 2 on oath. Statement of non-applicant No. 2 was recorded on oath and process for the offences punishable under Sections 418, 465 and 468 was issued against the applicant.

(3.) The applicant challenged the said order by way of revision application before the Sessions Court. The revision application has been dismissed.