NARAYAN RAMCHANDRA PATIL Vs. BABASAHEB MAHADEO PATIL

JUDGEMENT

(2.) As all these three Writ Petitions take an exception to the Judgment and Order dated 28th March 2014 passed by the Sessions Judge, Sangli, a Criminal Revision Petition No.277 of 2010, Criminal Revision Petition No.278 of 2010 and Criminal Revision Petition No.2 of 2012, respectively, they are being decided by this common order. By the impugned Judgment and Order, the learned Sessions Judge has confirmed the order passed by the Chief Judicial Magistrate, Sangli, on 14th December 2010 of issuing process against the Petitioners and other co-accused for the various offences punishable under Sections 406,409, 463, 465,468 and 472 r/w. 34 of IPC.

(3.) Brief facts of the Petitions are as follows :-

(4.) It is the contention of the Petitioners that, since Bank has initiated these various proceedings against Respondent No.l and has also dismissed him from service, Respondent No. 1 has filed several vexatious litigations against the Bank and Members of its Managing Committee before various authorities and Courts, only with an intention to ensure that the Bank cannot prosecute legal remedies available with the Bank against Respondent No. 1.