SHRIRAM KRISHNAPPA ASEGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under section 482, Cri.P.C. for quashing the process issued by the Judicial Magistrate, Pusad against the applicant for the offences punishable under sections 420, 468, 477-A read with section 109, I.P.C. on 25-2-1985 on a complaint lodged by non-applicant No. 2-Satish Bayas. The impugned order reads thus:

(2.) Applicant Shriram Asegaonkar is the original accused No. 1 while one V.S. Kale, Secretary, Vividha Karyakari Sahkari Society, Sawargaon, District Yavatmal is the original accused No. 2 who has not challenged the order of issue of process against himself and the applicant.

(3.) Briefly stated the facts alleged are as follows :