R V BHASIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition the petitioner challenges two concurrent orders of the courts below passed in Miscellaneous Application No. 114/- N/82 by the Additional Chief Metropolitan Magistrate, Esplanade Court, Bombay dated 22-1-1983 and the order passed in Criminal Revision Application No. 50/83 passed by the Additional Sessions Judge Shri Rege dated 8th October, 1984.

(2.) The facts in brief so as far as they are relevant in the present proceedings may be stated as follows:---

(3.) Upon the said complaint and on recording the verification statement of the complainant the trial Court issued process under section 342 I.P.C. alongwith a copy of the complaint. The copy of the complaint received by the petitioner accused contained in the heading of the complaint words" Charge under section 342 of I.P.C."