KEDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . 1. The petition is filed for giving direction to the Respondent, police to register FIR against responsible persons on the basis of complaint given by the Petitioner on 9th June, 2016. The request is also made to see that the investigation is made through CID.

(2.) The present matter was filed in this Court in the month of August 2017. No interest was shown by the counsel for Petitioner to prosecute the matter. This Court had given general directions to the staff to see that all the matters, which are pending in board department are listed before this Court even if there are objections in the matters. This Court has noticed that many matters are filed and nobody has turned up to prosecute the matter for many years. This matter came before this Court first time on 14th October, 2020. On that day, Mr.Mule, learned counsel holding for advocate on record Mr. Chandak sought time and so time was given to him. It was made clear that he was to argue the matter to make out the case for issuing notice and for admission purpose. Today, the learned counsel for Petitioner was heard.

(3.) In the complaint dated 9th June, 2016, addressed to Police Inspector Ambad, Taluka Ambad, District Jalna, the Petitioner has made allegations that in one incident dated 22nd May, 2016, Ramesh Rathi and Nitin Rathi gave severe beating to him and they said that there was some video recording with them against the Petitioner. It is contended that the Petitioner was working in the shop of these two persons and they were saying that he had committed theft in their shop. It is contended that they had insisted that he should handover cash amount and all the gold ornaments, which he must have kept in bank.