NUZHATUNSSAE BEGUM MEHEBOOBKHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. By consent, heard finally at admission stage.

(2.) By way of this criminal writ petition, the petitioner/original complainant is challenging the order dated 22.7.2015 passed by the learned 2nd Additional Chief Judicial Magistrate, Parbhani, below Exh.1 in R.C.C. No. 142 of 2007.

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