MANDA VILAS THORAT Vs. ASHOK GAJANAN KARALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the matter finally with the consent of the learned counsel for the parties.

(2.) By this criminal revision application the applicant has challenged the judgment and order dated 19.06.2018 passed by the learned Sessions Judge at Khamgaon in Criminal Revision No.33/2017.

(3.) The applicant had filed complaint bearing Regular Criminal Case No.59/2009 against the respondent before the learned Judicial Magistrate, First Class at Shegaon, whereby the learned JMFC had issued the process against the respondent for the offences punishable under sections 418, 465 and 468 of the Indian Penal Code, vide order dated 08.09.2010. The said order passed by the learned JMFC was challenged before the learned Sessions Court at Khamgaon vide Criminal Revision No.05/2011, which was dismissed. The order passed by the learned Sessions Court dated 10.09.2013 was challenged by the respondent before this Court in Criminal Application (APL) No.636/2013, which was dismissed. Thereafter, the learned JMFC at Shegaon directed the framing of charges against the respondent for the offences punishable under sections 465, 468 and 418 of the Indian Penal Code. The said order passed by the learned JMFC at Shegaon directing framing of charges against the respondent was challenged by the respondent before the learned Sessions Court at Khamgaon in Criminal Revision No.33/2017, which was allowed. The said order dated 19.06.2018 passed by the learned Sessions Judge at Khamgaon is impugned before this court in the present revision.