RATNA CHANDRAKANT VANNAM Vs. TUKARAM K. JADHAV

JUDGEMENT

(1.) The petition filed by the two petitioners under Article 226 of the Constitution of India, r/w 482 of the Code of Criminal Procedure, 1908 seek quashing of LAC No.451/2012, of Wadala TT Police Station, pending against the petitioner no.2, Mr. Chandrakant Vannam before the Metropolitan Court, Dadar, Mumbai.

(2.) On 23/07/2013, the following order was passed:-

(3.) On 14/08/2013, the Division Bench took cognizance of the grievance of the petitioner and noted that on issuing notices, the respondents have not filed any affidavit in reply, despite the specific direction on 23/07/2013.