GAURAV DAHAKE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 31/10/2023 passed by the XXXV Additional Chief Metropolitan Magistrate/Special Metropolitan Magistrate (Railways), Bangalore in C.C.No.3401 of 2023 taking cognizance of the offence punishable under Sec. 143 of the Railways Act, 1989 ('the Act' for short).

(2.) Heard Sri Rohan Kothari, learned counsel appearing for the petitioner and Sri Ajay Prabhu M., learned counsel appearing for the respondent.

(3.) Facts, in Brief, germane are as follows:-