DINKAR VITHAL PADALKAR Vs. SECRETARY OF SHRI CHALAKESHWAR

JUDGEMENT

(1.) THIS petition has been filed against the order dated 8-7-1992 passed by the III Addl. Sessions Judge, Kolhapur rejecting the application being Cri. Misc. Application No. 508 of 1991 preferred by the petitioner for condoning the delay in filing revision application against the order of JMFC, Radhanagari dated 1-10-1990 refusing to issue process on the second complaint being Regular Criminal Case No. 45 of 1989 filed by him.

(2.) THE petitioner had initially filed private criminal case against the Respondent Nos. 1 to 5 for the offences under Sections 465, 471, 477a and 120b of IPC on the allegation that the Respondents Nos. 1 to 5, who were the office bearers and members of the Managing Committee of the Society called Shri Chalakeshwar Vikas Seva Society Ltd. , Kasarwada had, in furtherance of their common intention, prepared false record in the election of the Managing Committee by producing falsely written proceedings book and the complainant and some others were wrongly shown as defaulters in the record of the society. That complaint was filed on 8-1-86 in which process was issued by the learned JMFC on 7-2-1986. THE said complaint came to be dismissed on 1-7-1989 for the default of appearance by the complainant. Dismissal of the said complaint for default was challenged by the petitioner by filing Criminal Revision Application No. 158 of 1989 in the Sessions Court, Kolhapur, III Addl. Sessions Judge, Kolhapur by his judgment and order dated 31st May 1991 dismissed the said revision application.

(3.) I heard Mr. Gole at length but no case is made out for interfering with the order of the Sessions Court in this petition.