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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  

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