- (1.) This revision application has been filed to seek copies of the record of C.A. No.U3733/E122 R.No.122 dated 442016, which, according to the applicant, was filed in Criminal Application (APPP) No.1081 of 2015 by the office of the Government Pleader. Normally, the application would either be allowed or dismissed for the reasons to be stated in the order to be passed. There would also not be any objection for the Court if the applicant wanted to withdraw the revision application. This could have been permitted by this Court if it had been a simple revision application without making any serious allegations assailing the record of this Court and without mudslinging the sitting Judges and the officers of this Court. The revision application along with the documents and pursis on record contain all sorts of wild allegations amounting to scurrilous attack on the sitting Judges, the officers of this Court, including the Government Pleader, and the record of this Court. Such allegations made during the course of arguments are also noted in the orders dated 2042016 and 2542016 passed in this revision application. It is on the proof of these allegations, the applicant wanted the reliefs claimed. The Court is, therefore, bound to ask the applicant to carry the responsibility of making such allegations by stating it on oath. The applicant is not prepared for the same and, therefore, this Court is constrained to call upon the applicant to respond to this order passed on the allegations so made.
(2.) The facts brought on record of this civil revision application by the applicantSatish Mahadeorao Uke, appearing in person, reflecting the history of various litigations filed by him, need to be looked into initially.
(3.) Criminal Applications (APL) No.824 of 2015 and 825 of 2015 were filed on 22122014 by the complainants Shri Hruday Babulal Parate and Shri Madanlal Babulal Parate along with the accused persons, viz. Pravin Romadhar Dubey, Devendra Gangadhar Fadnavis (presently, the Chief Minister of Maharashtra) and Deepak Jaising Hiranwar under Section 482 of the Code of Criminal Procedure for quashing the countercases, viz. Crime No.252 of 1991 under Sections 147, 148, 149, 294, 448, 324, 336 and 427 of the Indian Penal Code, and Crime No.253 of 1991 under Sections 324, 294, 506(b), and 427 read with Section 34 of the Indian Penal Code, in which the applicant Nos.1 and 2 were the accused, filed by them against each other on 761991. The Division Bench of M/s. B.R. Gavai and V.M. Deshpande, JJ. allowed the said applications on 23122014 and quashed the proceedings by consent of parties on the basis of the law laid down by the Apex Court in the case of Narinder Singh and others v. State of Punjab, reported in (2014) 6 SCC 466.;