FRIYA KAIYOMERZ PALIA Vs. ARCHANA NILESH KOTWAL

JUDGEMENT

(1.) Heard learned Advocate for the Applicants, against whom till today there is no adverse order passed by the learned Magistrate and also heard learned Advocate for the Respondent No. 1-Complainant and also heard learned APP. That is how issue of locus of the "applicants/proposed accused to challenge the order" is involved in this application.

(2.) The Respondent No. 1 filed a complaint before the Court of the then Metropolitan Magistrate, Girgaon. The complaint is on page no. 16. The complaint is filed against in all four persons. Four persons are present Applicants. The Complainant has prayed for:-

(3.) The present Applicants, against whom there is no adverse order up till now, are praying for quashing of the said order. The learned Advocate made the following submissions:-