AJAY RAMCHANDRA PIMPARKAR Vs. SARASWATI AUTO COMPONENTS, THROUGH ITS MANAGING DIRECTOR, DILIP N DHARURKAR

JUDGEMENT

(1.) Heard both parties for final disposal of the of the application.

(2.) The applicants are arrayed as accused in the complaint filed by the respondent in the Court of Judicial Magistrate,First Class, at Aurangabad, which is numbered as Regular Criminal Case No. 1551 of 2014. The applicants have invoked the inherent powers of this Court under Section 482 of the Code of Criminal Procedure to challenge the criminal proceedings arising out of the said complaint.

(3.) Brief facts, as alleged in the complaint, are as follows :