DATTA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith with the consent of the parties.

(2.) AS the facts of both the applications are similar, the same are being disposed of by this common judgment. For convenience, the facts of Criminal Writ Petition No. 1184 of 2014, are taken into consideration. The petitioner herein questions the correctness and validity of the order dt. 17th July, 2014 passed by Sessions Judge, Nanded in Criminal Revision Application No. 25 of 2014, thereby setting aside the order dt. 3/2/2014, passed by 8th Judicial Magistrate First Class, Nanded (hereinafter shall be referred to as "JMFC, Nanded") thereby giving directions under Section 156(3) of the Code of Criminal Procedure.

(3.) PURSUANT to the directions issued by the Magistrate on 3/2/2014, Crime No. 26 of 2014 was registered at Vimantal Police Station, Nanded on 16/02/2014, against the present respondents for offence punishable under Sections 406, 420, 468, 471, 447, 448 of the Indian Penal Code.