UCO BANK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Rahman, learned Counsel for the petitioners and Mr. Kalel, learned A.P.P, for respondent No.1 State. Though notice was duly served, none appears on behalf of respondent No.2.

(2.) This petition is of the year 2014.

(3.) This petition under Article 226 and 227 of the Constitution of India is filed by UCO Bank and it's officers praying for quashing the order dated 7 th April, 2014 passed by the learned Judicial Magistrate First Class at Kolhapur in Regular Criminal Case No.244 of 2014. It is further prayed that the entire proceedings against the petitioners pertaining to Criminal Case No.244 of 2014 pending before the learned Judicial Magistrate First Class at Kolhapur be quashed and set aside.