PARTHA SARATHY SARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the petitioner-in-person, learned APP for State and learned counsel for respondent No.4.

(2.) The petitioner-in-person has assailed the order dtd. 17/10/2025, wherein the order of issue process was passed against the present respondents for the offence punishable under Sec. 193, 196, 209 and 120-B of the Indian Penal Code ("IPC") with further direction to issue summons to the non-applicant Nos. 1 to 3.

(3.) Brief facts:-