Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1146 OF 2012
(Arising out of S.L.P.(Crl.)No.2391 of 2012)
GANESH SHIVRAMJI MEHARE & ANR APPELLANTS
VERSUS
MANGESH VASANTRAO DESHPANDE & ANR RESPONDENTS
O R D E R
Leave granted.
Having heard learned counsel for the parties to the
lis, we are of the opinion that the High Court, in exercise of
its powers under Section 482 of the Criminal Procedure Code,
ought not to have interfered with the orders passed by the
learned District & Sessions Judge, Akola in Case
No.Misc.Cr.Appln.No.803 of 2011, dated 13.12.2011. Accordingly,
we allow this appeal and set aside the orders passed by the
learned single Judge in Case No.Crl.Application (APPLN)No.6 of
JUDGMENT
2012 dated 29.02.2012 and restore the orders passed by the
District & Sessions Judge, Akola.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 30, 2012
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