Shalikram Tulshiramji Jaiswal vs Usha Shyam Jaiswal
2021 Latest Caselaw 16998 Bom

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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                                                 CRIMINAL W.P.NO.761/2021
                                                 Shalikram Tulshiramji Jaiswal
                                                             ..vs..
                                                      Usha Shyam Jaiswal

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Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
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                                 Shri Abdul Subhan, Counsel for the Petitioner.

                                                           CORAM                    : V.M.DESHPANDE, J.

DATED : DECEMBER 07, 2021.

1. Heard learned counsel Shri Abdul Subhan for the petitioner.

2. The petitioner is original complainant. He filed a complaint against the respondent and one Shailesh Jaiswal for offences punishable under Sections 193 and 198 read with Section 34 of the Indian Penal Code. Learned Magistrate issued process against the respondent. The respondent preferred a revision before Revisional Court and Revisional Court vide judgment dated 27.2.2020 allowed the revision and set aside the order of issuance of process. Hence, the present writ petition is filed.

3. Issue Notice of final disposal to the respondent, returnable after two weeks.

JUDGE !! BRW !!

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