ASHOK RATANLAL KHATOD Vs. SUNITA SANJAY PAWADE

JUDGEMENT

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

(2.) Heard Mr. G. C. Khond, the learned counsel for the petitioner and Mr. Mir Nagman Ali, the learned counsel for the respondent.

(3.) The challenge that is set up in the present writ petition is to the order passed by the learned Judicial Magistrate, First Class, (Court No.3), Wani, below Exh.24 on 05.7.2019 in Summary Criminal Case No. 1818/2018. By the impugned order, the learned Magistrate has allowed the application (Exh.24) filed on behalf of the respondent and directed the petitioner to deposit 20% amount of the cheques as compensation in the Court.