MANOJ ABHIMANYU PATIL Vs. MANSI LABOUR SUPPLIERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of both the parties heard finally.

(2.) By the present Petition under Article 226 of the Constitution of India r/w Sec. 482 of the Criminal Procedure Code, 1973, the Petitioner takes exception to the judgment dtd. 22/4/2024 passed by the learned Additional Sessions Judge-4, Jalgaon in Criminal Revision Application No. 113/2023, whereby affirmed the order passed by the learned Judicial Magistrate First Class, Jamner, below Exh. 19 on 25/9/2023 in S. C. C. No. 739/2022.

(3.) The Petitioner is the original accused and Respondent is the original complainant in Summary Criminal Case No. 739/2022. (For the sake of brevity, parties to the present petition hereinafter be referred in their original capacity as "accused " and "complainant").