PARMESHWAR SAMBHAJIRAO SOLUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri. V. D. Salunke, learned Advocate for the petitioner, Shri. R. P. Phatake, learned APP for respondent Nos. 1 and 2, Shri. R. B. Raghuwanshi, learned advocate for the respondent No. 3 and Shri. R. M. Borde, learned Advocate for shri. B. K. Jagtap, Advocate (who is not made party ).

(2.) RATHER peculiar circumstances have arisen in this petition when in fact the petition itself is a very simple matter.

(3.) THE petitioner contested the election for the Member of Managing committee of Majalgaon Taluka Kharedi Vikri Sangh Ltd. and got elected. The election for the post of Chairman of the Managing committee was to be held on 16. 11. 2000 at majalgaon. Just prior to the declaration of this election programme of the Chairman of the Committee, a complaint was lodged with the police through one Sampat dnyanoba Jagtap alleging that his brother Jyotiram Jagtap, who was also elected member of the said Managing Committee, was kidnapped by the petitioner and, therefore, Crime No. 177 of 2000 for offence punishable under section 365 r/w 34 of the Indian Penal Code was registered.