SHAIKH ZAKIR SHAIKH NASIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) By the present petition, filed under Article 227 of the Constitution of India, the petitioner prayed for quashment of the order passed by Ad-hoc Additional Sessions Judge-1, Dhule in Criminal Revision Application No. 225/2009 dated 14/12/2009 by releasing the cattle in favour of the petitioner and upholding the judgment passed in Criminal Miscellaneous Application No.188/2009 dated 3/12/2009 by the learned Judicial Magistrate First Class, Sindkheda.