DADA GHANSHYAM PATHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned respective counsel for the parties.

(2.) Rule. Rule made returnable forthwith and with the consent of the parties, taken up for final hearing.

(3.) By the present petition filed under Article 227 of the Constitution of India, the petitioner prays for the appropriate writ, directing that order dated 11.2.2009, passed below Exh.53 in STCC No. 1489/2006 by learned 5th Judicial Magistrate First Class, Dhule rejecting the application and also judgment and order dated 31.10.2009 rendered in Criminal Revision Application No.70/2009 by Learned Additional Sessions Judge, Dhule dismissing the said Revision be quashed and set aside. FACTUAL MATRIX:-