SHRI SURENDRA Vs. LATIKA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard the petition finally by consent of learned counsel for the parties.

(2.) I have heard learned counsel Shri K.B. Zinjarde for the petitioner and learned counsel Shri A.S. Deshpande for respondent No.1, in extenso.

(3.) By the present petition, the petitioner is challenging common judgment and order passed by learned Additional Sessions Judge-1, Achalpur, in Criminal Revision No.14 of 2012 and Criminal Revision No.22 of 2012 dated 5.9.2014 arising out of judgment and order passed by learned Judicial Magistrate First Class, Anjangaon-Surji in Misc. Criminal Application No.81 of 2009 dated 12.12.2011 whereby learned Magistrate allowed the application under Sec. 127 of the Code of Criminal Procedure, 1973, partly.