RESHMI CONSTRUCTIONS Vs. LAXMAN VITHAL CHUNEKAR

JUDGEMENT

(1.) Heard Mr. Kantak, learned Counsel appearing on behalf of the applicant and Mr. Shet, learned Amicus Curiae on behalf of respondent no.1.

(2.) This Revision Application was initially filed as Criminal Appeal No. 80/2009 which was admitted by order dated 16/11/2009. Revision Application stands admitted and by consent is heard forthwith.

(3.) This revision application has been filed against the judgment and order dated 15/05/2009 passed by the learned Judicial Magistrate, First Class at Ponda ('Trial Magistrate') in Criminal Case No. 389/OA/2006/B.