FARZANABI SAYYED HASAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE heard learned counsel Mr. Javed Shaikh for petitioner, learned A.P.P. Mr. Sonwane for respondents No.1 to 6, Advocate Mr. P.P. Chavan for respondents No.7, 8, 9, 10 and 12 to 17. Respondent No.11 has been deleted with the leave of this Court.

(2.) RULE. Rule made returnable forthwith. Heard finally with the consent of the parties.

(3.) GRIEVANCE raised by the petitioner is within narrow compass. According to the counsel for the petitioner, learned Judicial Magistrate First Class, Pachora directed the registration of offence, however, respondent No.4 did not register the offence under section 307. According to him, offence under section 307 has taken place in the case on hand. For this proposition, he took us to paragraph No.14. Allegation of em-poisoning to present petitioner is made. This allegation is made against accused Nos.1 to 4 and 9 who are respondents No.7, 8, 9, 10 and 15 in this criminal writ petition.