RAMESH J BELOKAR Vs. TRIMBAK MAROTI DANTRAO

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) This is an application filed under Section 482 of the Cr.P.C. for quashing of a private criminal complaint bearing R.C.C.No.33 of 2007 instituted by respondent No.1 in the Court of learned Judicial Magistrate (F.C.), Udgir.

(3.) Heard learned Advocates for the parties and learned A.P.P.