VISHVAJEET Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Gangakhedkar, learned Counsel appearing on behalf of the petitioners, learned Addl. Public Prosecutor for respondent No.1 and Mr Mukhedkar, learned Counsel appearing on behalf of respondent No.2.

(2.) By way of present petition, the petitioners challenge the order dated 5th May, 2018, passed by learned Additional Sessions Judge, Nanded in Criminal Revision No.57 of 2018, whereby the order passed in O.M.C.A. No.1353 of 2016 by learned Judicial Magistrate First Class Court No.4, Nanded, dated 10th April, 2018, under Section 156 (3) of the Code of Criminal Procedure was confirmed.

(3.) By inviting my attention to the documents placed on record, it is submitted by Mr Gangakhedkar, learned Counsel for the petitioners that the application filed before the learned Magistrate at the hands of respondent No.2, wherein an order under Section 156 (3) of the Code of Criminal Procedure is passed, is nothing but an attempt to give a counter blast to a proceedings initiated against respondent No.2 and to save himself at the same time by putting a burden on the petitioners.