SHRUTIKA JUNAGADE KANKARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard finally.

(2.) This petition takes an exception to the judgment and order dated 23.01.2019 passed by the learned Additional Sessions Judge, Pune, in Criminal Revision No. 151 of 2018, arising out of order dated 16.02.2018 passed by the learned Judicial Magistrate First Class, Court No.3, Pune in R.C.C. No. 430 of 2018.

(3.) The brief facts giving rise for filing the present petition, borrowed from paragraph Nos. 2 and 3 of the revision petition, are as under :