ALKA KHANDU AVHAD Vs. AMAR SYAMPRASAD MISHRA

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable and heard forthwith.

(2.) The above Writ Petition takes an exception to the order dated 23/02/2018 passed by the learned Metropolitan Magistrate, 43rd Court at Borivali, Mumbai in C.C. No.2802/SS/2016 thereby issuing the process against the Petitioner and Co-accused No.1.

(3.) The facts giving rise for filing of the present Writ Petition, can in brief be stated thus :-