NARESH KANAYALAL RAJWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(2.) The Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of an order dtd. 9/12/2022, passed by the learned Additional Sessions Judge, Mumbai, in Criminal Revision Application No.354 of 2021 whereby the revision application preferred by the Petitioner against the order dtd. 27/2/2019 passed by the Additional Chief Metropolitan Magistrate, 11 th Court, Kurla, in Complaint SS/1335 of 2018 for issue of process against the Petitioner for an offence punishable under Sec. 500 of the Indian Penal Code, came to be dismissed.

(3.) For the sake of convenience and clarity, the parties are hereinafter referred to in the capacity in which they are arraigned before the learned Magistrate in Complaint SS/1335 of 2018.