BHANUDAS GOVINDA KHADSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are invoking this Court s inherent jurisdiction under Section 482 of the Code of Criminal Procedure (Code) to assail the order dated 15.02.2013 rendered by the learned Judicial Magistrate First Class, Patur in Regular Criminal Case 25/2002 whereby the application preferred by non-applicant 2 herein - informant is allowed and the applicants are summoned as accused and the judgment dated 17.02.2018 rendered by the learned 4th Additional Sessions Judge, Akola in Criminal Revision 31/2013 whereby the revision preferred by the applicants is dismissed and the order of issuance of summons is confirmed.

(2.) Relevant facts are few and brief. Non-Applicant 2 lodged report dated 01.02.2002 against Damodar Kisan Raut, Shantabai Damodar Raut, Mohan Damodar Raut and Rupali Damodar Raut alleging intimidation and physical assault. Pursuant to the said report, vide Crime 8/2002, offences punishable under Sections 294, 506, 341, 336 and 323 read with section 34 of the Indian Penal Code were registered against the persons named in the report.

(3.) The facts culled out in the revisional order reveal that the charge sheet came to be filed against Damodar Raut and his wife Shantabai Raut. The prosecution examined the informant Ramdas Kisan Raut as PW-1. In the examination-in-chief, Ramdas Raut spoke of the alleged intimidation and assault and then proceeded to depose thus: [xxx xxx xxx ]