NARAYAN DATTATRAYA POLAWAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Adv. Mr. S.K. Kadam h/f. Adv. Mr. V.S. Kadam for the petitioner, learned APP Mrs. P.V. Diggikar for respondent no.01 and Adv. Mr. Vijay Sharma for respondent nos.02 to 04.

(2.) With the consent of parties, the petition is taken up for hearing and disposal finally.

(3.) The petitioner challenges the order passed by the learned Addl. Sessions Judge-4, Nanded, dated 18.04.2017, thereby dismissing the revision preferred by the petitioner, being Criminal Revision No. 042 of 2016. The revision was preferred against the order dated 05.04.2016, passed by the Judicial Magistrate (F.C.), Nanded, below Exhibit 01 in R.C.C. No. 325 of 2005, copy of which is annexed along with the petition at pages 26-A and 26-B.