BHAGIRATHBAI RAMBHAUKAR AKOTKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent heard forthwith. Heard Mr. Joshi, Advocate for the Applicant and Mrs. Wasnik, A.P.P. for the respondent no.1 and Mr. Khapre, Advocate for respondent no.2.

(2.) By this application under Section 482 of the Code of Criminal Procedure (hereinafter referred to as .the Code. the applicants who are accused Nos. 1 to 3 in Regular Criminal Case No. 1420/2003 filed by respondent no.2 before the Chief Judicial Magistrate Akola seek quashing of order dated 25.8.2004 as well as Regular Criminal Case No.1420/2003. Respondent no.2 filed the above case against the present applicants and two others alleging commission of offences punishable under Sections 409, 419, 420, 464, 466, 468, 470, 406, 471 and 120-B of the Indian Penal Code against them. The complainant examined himself. Thereafter on 25.8.2000 the learned Magistrate passed the following order:-

(3.) Taking exception to the said order as well as the criminal proceedings initiated against the applicants, the applicants have filed the present application.