SUNIL PANDURANG MANTRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend so as to implead Khimchand Prithviraj Kothari, as party Respondent No.2. Necessary amendment be carried out forthwith.

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

(3.) This Petition under Article 226 and 227 of the Constitution of India and Sec. 482 of Code of Criminal Procedure, 1973 (The Code) calls in question the legality, propriety and correctness of an order dtd. 5/8/2017, passed by the learned Additional Sessions Judge, Greater Bombay in Criminal Revision Application No. 137 of 2017 whereby the Revision Application came to be dismissed affirming the order passed by the learned Additional Chief Metropolitan Magistrate (A.C.M.M.) 40th Court, Mumbai on 10/8/2016 in C.C. No. 445/PW/2014 summoning the petitioner as an accused in the said case by invoking the powers under Sec. 319 of the Code.