RAMBHAU VENKATESH GANACHARYA Vs. RAJKUMAR LAXMINARAYAN RATHI

JUDGEMENT

(1.) Heard learned Advocate for the Applicant-Complainant, learned Advocate for Respondent Nos. 1 to 3, and learned APP for the Respondent - State.

(2.) The Court of the JMFC, Solapur issued a process against these three Respondents for the offence punishable under Ss. 415, 419, 420, 463, 464, 465, 468, 469, 470, 471 of the Indian Penal Code, at page no. 22.

(3.) It is on the private complaint of the ApplicantComplainant. Whereas this order was set aside by learned Principal District Judge, Solapur as per Order dtd. 07/08/2017. It is in revision filed by only Accused No. 1, whereas Accused Nos. 2 and 3 were the Respondents.