GHANSHYAM RAMCHANDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. De, learned counsel for the applicant, Mrs. Joshi, APP for respondent no.1, Mr. Thakkar, Advocate for respondent no.2 and Mr. Mirza, Advocate for respondent no.3.

(2.) Rule. Heard forthwith by consent of the parties.

(3.) By this application under Section 482 of the Code of Criminal Procedure the applicant, who is original complainant in Criminal Case No. 59/1992 before the Judicial Magistrate First Class, Dharni challenges the order dated 19.7.2006 passed by 2nd Adhoc Additional Sessions Judge, Achalpur in Criminal Revision No. 163/2005 dismissing the revision filed by the applicant against an order of acquittal dated 7.11.2005 passed by Judicial Magistrate First Class, Dharni in Regular Criminal Case No. 59/92.