JAYASHRI KISHABAPU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the sides heard finally at the stage of admission.

(2.) By the present Petition under Article 226 and 227 of the Constitution of India, the Petitioner takes exception to the order dtd. 12/5/2023, passed by the learned Additional Sessions Judge, Sangamner, in Criminal Revision No.22 of 2022, thereby set aside order of issuance of process passed by the learned J.M.F.C.,/3rd Joint civil Judge, Junior Division, Sangamner, on 30/4/2022, below Exh.1 in Criminal M.A. No.714 of 2021.

(3.) The present Petitioner is the original complainant and the present Respondent No.2 is the original accused No.3 in Criminal Misc. Application No.714 of 2021. For the sake of brevity, the parties to the present Petition hereinafter will be referred to in their original capacity.