RAVISHANKAR TATLE Vs. TEEKARAM

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE applicant has challenged the strictures given by Additional Session Judge, Mungawali in Criminal Revision No.37/2013 against the applicant in para 10 of the order dated 7.3.2014.

(3.) AFTER considering the submissions made by the learned counsel for the parties and looking to the facts and circumstances of the case, it appears that while considering the revision against the order dated 9.5.2013 passed by the SDM, Mungawali in Criminal Case No.54/145/2011/Piparai, Additional Sessions Judge, Mungawali has given some strictures. There is possibility that the applicant would have committed some mistakes in dealing with the case. However, without giving any notice to him, Additional Sessions Judge, Mungawali could not pass any stricture against him. If he has found any illegality in the proceedings of the applicant then, superior officers of the applicant would have been informed separately. Strictures are given without hearing the applicant and therefore, it is a good case, in which the petition under section 482 of the CrPC filed by the applicant may be accepted. Consequently, petition under section 482 of the CrPC filed by the applicant Ravishankar Patle is hereby allowed.