SUSHILA MAHADEO CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of the parties, at admission stage.

(2.) Being aggrieved by the order passed by the Judicial Magistrate First Class, Court No.5, Ahmednagar in STC No.1641/2012 dated 28.9.2012 whereby the learned Magistrate issued the process against the present applicant for having committed an offence punishable under section 500 of the Indian Penal Code and the judgment and order dated 30.6.2015 passed by the Additional Sessions Judge, Ahmednagar in Criminal Revision Application No.187/2013 confirming the said order passed by the Magistrate, the petitioner-original accused preferred this criminal application.

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