AKHILESH Vs. HARIKESH

JUDGEMENT

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

(2.) The above Writ Petition takes exception to the order dated 16/01/2019 passed by the learned Additional Sessions Judge, City Civil & sessions Court, Greater Bombay by which order Criminal Revision Application No.320 of 2018 filed by the Petitioner Original Accused came to be rejected and resultantly the order dated 16/01/2018 passed by the learned Metropolitan Magistrate, 58th Court, Bandra, Mumbai in C.C. No.1637/SS/2012 allowing the application filed by Respondent No.2 original Complainant under Section 91 of the Criminal Procedure Code came to be confirmed.

(3.) The facts leading to filing of the present Writ Petition can in brief be stated thus :-