GANPAT GOVINDRAO SALUNKHE Vs. BALASAHEB DHONDIRAM NIKAM

JUDGEMENT

(1.) HEARD learned counsel appearing on behalf of the petitioner and learned advocate appearing on behalf of respondent.

(2.) PETITIONER is the original complainant who is challenging the order passed by the Sessions Court whereby order of issuance by the Magistrate on complaint filed by the petitioner U/s.500 of Indian Penal Code was set aside and the respondent was discharged.

(3.) THE Magistrate issued process which was challenged by the respondent in the Sessions Court. Sessions Court, after examining material which was on record, held that the said complaint fell within the 8th exception to 499 of IPC and, therefore, respondent had not committed an offence and, therefore, process which was issued against the respondent was set aside and he was discharged.