LAWS(BOM)-2010-3-155

GOVERDHAN Vs. STATE OF MAHARASHTRA

Decided On March 31, 2010
GOVERDHAN S/O. ABHIMAN CHAVAN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule heard forthwith with the consent of counsel for rival parties.

(2.) The question of law that falls for consideration is, whether power of State Government under Section 321 of Code of Criminal Procedure to withdraw a criminal prosecution is unaffected by fundamental right of a citizen of India.

(3.) FACTS: