NIKHIL M. TARKUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally with consent of the learned Counsel for both sides.

(2.) On the merits of the matter, I have perused the record and found that though the service is effected on the Respondent No.2 by private mode and affidavit in that regard is placed on record by the Petitioners on 27/1/2026, he chose not to appear in the matter. So also it is stated in the affidavit that the message through Whatsapp has been delivered to the Respondent No.2 in regard to listing of this Petition. As such, in my opinion, proper steps have been taken by the Petitioners to serve the Respondent No.2. Hence, being satisfied that notice is properly served, I proceed to decide the present matter.

(3.) By the present Petition, the Petitioner takes exception to the Judgment and order dtd. 23/12/2025 passed by the District Judge and Additional Sessions Judge, Nagpur in Criminal Revision No. 493/2012, whereby the Revision filed by the Petitioners is dismissed.