GAJANAN SADASHIV HIVARKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 17.03.2012 passed by the learned Judicial Magistrate First Class, Nandurbar, thereby issuing process against accused No.1 to 15 out of whom 13 are before this Court. The petitioners are also aggrieved by the judgment of the learned Sessions Judge at Nandurbar dated 11.11.2014 by which the Revision Petition filed by the petitioners has been dismissed.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties. The contentions of the petitioners can be summarized as follows :

(3.) The learned Advocate appearing on behalf of respondent No.2 has supported the impugned orders. His submissions can be summarized as follows :