Citation : 2021 Latest Caselaw 1295 Bom
Judgement Date : 19 January, 2021
1 901 REVN224.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL REVISION APPLICATION (REVN) NO. 224 OF 2018
Santosh s/o Rampal Sahu Vs. Ganesh s/o Asaram Garkal and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri R.R. Prajapati, Advocate for applicant.
CORAM : V.M. DESHPANDE, J.
DATE : JANUARY 19, 2021.
Heard Shri Prajapati, learned counsel for the applicant.
(2) Shri N.P. Lambat, learned counsel for the respondent No.1 is absent.
(3) Learned Judicial Magistrate First Class, Court No.5, Nagpur passed an order dated 26.11.2012 in Regular Criminal Case No.150 of 2011 rejecting the application for discharge. The said was questioned in Criminal Revision Application No.531 of 2012 and the learned Sessions Court on 09.01.2018 allowed the revision. (4) After having gone through the judgment dated 09.01.2018, I am of the view that this revision filed by the original complainant needs consideration. Hence, RULE. (5) Call for record and proceedings of both Courts.
JUDGE Wagh
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