V R KERIKAR Vs. R K CHAWLA

JUDGEMENT

(1.) HEARD Mr. J. P. D'souza, learned Counsel on behalf of the Applicant and Mr. S. S. Singbal, learned Counsel on behalf of Respondent No. 1. Other respondents have chosen to remain absent.

(2.) THESE revisions are directed against Order dated 7-3-2007 of the learned Sessions Judge by which the revisions filed before him by the accused were allowed and the Order dated 18-2-2005 of the learned Magistrate was set aside and as a result the respondent nos. 1 and 2/accused were discharged under section 420 r/w 34 I. P. C.

(3.) AS the facts giving rise to these revisions are common, by consent, they are being disposed of by this common Judgment.