LAWS(BOM)-2018-4-87

RAJENDRA KUMAR SHAHANI Vs. STATE OF MAHARASHTRA

Decided On April 13, 2018
Rajendra Kumar Shahani Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both the sides. In accordance with earlier order and with consent of both the parties, Application was heard for final disposal.

(2.) The applicant has invoked the revisional jurisdiction of this Court under Sections 397 and 401 of Criminal Procedure Code, 1973. The applicant challenges the impugned order dated 11th October, 2013 passed by the learned Additional Sessions Judge, Greater Bombay in Criminal Revision Application No. 913 of 201 The said Revision Application was allowed and the order of issuance of process passed by the learned Additional Chief Metropolitan Magistrate, 8th Court, Esplanade at Mumbai in C.C.No. 0800735/SS/2012 against the Respondent No. 2 was set aside.

(3.) The Revision applicant herein is the original complainant in the aforesaid complaint. The said complaint was filed alleging offence under Section 500 of I.P.C. against the Respondent No. 1 to