PRAKASH RAJMAL ZAWAR Vs. KAUMUDI CHARUDATTA SANE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the parties. Heard both sides finally at the admission stage.

(2.) Heard learned counsel Mr. Dixit for the petitioners and learned counsel Mr.Vani for contesting respondents .Other respondents are served but none appeared on their behalf.

(3.) This petition is directed against order dtd. 25/7/2024 passed below Exhibit-115 by learned Deputy Commissioner, Jalgaon in Change report No.1199 of 2012, rejecting the application of the petitioners filed under Sec. 340 of Cr.P.C. soliciting action against the respondent no.2 for giving false evidence and violating the order passed below Exhibit-106.