ASIF YUSUF PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners, are seeking quashment and setting aside the orders dated 2.2.2002 passed below Exh.12 in R.C.C. No. 131 of 2001 passed by the learned J.M.F.C. Newasa and the order dated 18.9.2002 passed by the learned IInd Additional sessions Judge, Shrirampur in Criminal Revision application No. 49 of 2002 confirming thereby the order passed by the Magistrate, the original complainant (now substituted by his legal heirs) preferred this Criminal Writ Petition.

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

(3.) During pendency of this Criminal Writ Petition, the petitioner original complainant Asif Yusuf Patel expired on 13.9.2011. By order dated 17.3.2016 this Court has allowed criminal application No. 5213 of 2015 and thereby permitted substitution as prayed in the said application.