SHAUKATALI IBRAHIM RANGREZ Vs. MOHOMMAD SIRAJ

JUDGEMENT

(1.) HEARD Shri Darak, learned advocate holding for Shri R. R. Jethlia, advocate for the petitioners, Shri Kasliwal, learned advocate for respondent No. 1 and Shri Godhamgaonkar, learned APP, for Respondent No. 2.

(2.) BY granting Rule, the matter is taken up for final hearing with the consent of the learned advocate for the parties.

(3.) THE present criminal application is filed by the petitioners-original accused in RCC No. 1542/95 for quashing the order of issue of process passed by Chief Judicial Magistrate, Parbhani on 22-9-95.