SHRIPAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel for the respective parties.

(2.) Respondent Rambhau Bapurao Mate has filed Regular Criminal Case No.166 of 2009 before the Judicial Magistrate, First Class, Kopargaon, Dist Ahmednagar against in all 6 accused. Accused Nos.4 to 6 have filed these Writ Petitions, to quash process issued against them.

(3.) Perused the Writ Petitions and documents filed in support, as well as affidavit in reply of the Respondent Rambhau Mate (hereinafter referred to as "complainant") and affidavit in rejoinder filed in the Petitions. These Petitions are being disposed of by Common Judgment, as arising from same Complaint and as many of the facts are common, overlapping and documents being referred are also the same.