JANARDAN MITHARAM JANGALE Vs. JAGANNATH RAJARAM PATIL

JUDGEMENT

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

(2.) This petition takes an exception to the order dated 18.04.2018 passed by 6th J.M.F.C. Karad in Summary Criminal Complaint No. 820/2018 and order dated 22.01.2019 passed in Criminal Revision Application No. 47/2018.

(3.) Brief facts leading to filing of this petition are as under:-