LAWS(BOM)-2010-8-153

SUMEDHA Vs. STATE OF MAHARASHTRA

Decided On August 02, 2010
SUMEDHA W/O SUNIL CHITPUR, AGE 35 YEARS, OCC. LEGAL PROFESSION, R/O LAXMI COLONY, LATUR. TQ AND DIST. LATUR Appellant
V/S
STATE OF MAHARASHTRA THROUGH D.G.P, LATUR Respondents

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 at the admission stage.

(3.) By the present petition, filed by the pe-titioner under Articles 226 and 227 of the Constitution of India prays that directions be issued to Judicial Magistrate First Class, Latur to club three complaints bearing STCC Nos. 2317/2009,2256/2009 and 2003/2009 together with each and be tried together.