MAYUR Vs. DAYANAND

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and heard finally, with the consent of the learned Advocate for both parties.

(2.) The petitioner Nos. 1 and 2, being Director of petitioner No.3 company, have preferred this petition challenging the order dtd. 3/9/2024, passed by the learned Additional Sessions Judge, Latur in Criminal Revision Petition No. 50/2022 whereby confirmed the order dtd. 10/12/2014, passed by the learned Chief Judicial Magistrate, (for short, the 'learned Magistrate') Latur in RCC No.769/2014 for issuance of process against the petitioners.

(3.) The crux of the argument of the learned Advocate for the petitioners is that : -