MOHINI NARAINDAS KAMWANI Vs. LAXMAN BHAUSAHEB KALE

JUDGEMENT

(1.) The applicants to this criminal application (Criminal Miscellaneous Application No. 150 of 2016) are the original respondents in Criminal Writ Petition No. 439 of 2014. That was filed by respondent nos. 1 and 2 to this application. The prayer in that application was to quash and set aside an order passed by the Judicial Magistrate, First Class, Vashi dated 1st February, 2014 in Other Miscellaneous Application No. 91 of 2014, by which, it was directed that the concerned police station shall investigate the crime as against four accused, two of whom were the petitioners in Criminal Writ Petition No. 439 of 2014.

(2.) It is common ground that this writ petition together with Criminal Writ Petition No. 427 of 2014 and the criminal applications therein were heard and decided by a Division Bench of this court, to which, one of us (S. C. Dharmadhikari, J.) was a party.

(3.) By a detailed judgment and order and after hearing all the parties including the present applicants, both petitions were disposed of as under:-