SHANKAR MAHARAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard by consent of the learned counsel for the parties.

(3.) This is an application filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C. for short) whereby a challenge is raised to the order dtd. 18/10/2022 passed by the Additional Sessions Judge, Amravati in Criminal Revision No. 07 of 2022 dismissing the revision preferred by the applicants challenging the order dtd. 22/12/2021 passed by the learned Judicial Magistrate First Class Court No.2, Dhamangaon Railway in Regular Criminal Case No. 49 of 2018 issuing process against the applicants.