ANKIT KIRAN PADHYE Vs. AVINASH BHASKAR PADHYE

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Mr. B. W. Patil, learned counsel waives service for respondent. With consent of learned counsel for the parties, the petition is taken up for final hearing.

(3.) By the present petition filed under Article 227 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita ("BNSS") challenges the order passed below Exh.1 dtd. 17/7/2025, wherein the application for condonation of delay of 190 days in preferring the criminal revision challenging the order of issuance of process was rejected by the Special Court for Differently-able Persons, Senior Citizens and Marginalized Ss. of the Society, Nagpur and District Judge-10 and A.S.J., Nagpur.