SANTOSH Vs. STATE OF MAHARASHTRA; PRATHVI @ SHAMBHAU

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard, finally.

(2.) By way of this criminal application, the applicant is challenging the order passed below Exh.1 in Misc. Criminal Application No. 83 of 2012 passed by learned J.M.F.C. Kopargaon which is now registered as R.T.C. No. 121 of 2012 thereby issuing process against the applicantaccused for the offences punishable under Sections 323 and 324 of I.P.C. and the judgment and order dated 14.05.2015 passed by the Additional Sessions Judge, Kopargaon in Criminal Revision Application No. 22 of 2013, by which the order of issue process passed by the Magistrate, is confirmed.

(3.) Brief facts, giving rise to the present criminal application are as follows:-