MAHESH SHIVRAM PUTHRAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, by consent.

(2.) This writ petition under Article 226 of the Constitution of India takes exception to the F.I.R. registered by the Police Officer on his own, bearing F.I.R. No. II73/2010, dated 30th November, 2010, against the petitioner for offence punishable under sections 43 and 52 of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as "the Act" or "the Act of 1966").

(3.) According to the petitioner, the Police Officer has had no authority to register F.I.R. under section 154 of the Code of Criminal Procedure (hereinafter referred to as "the Code") in relation to the stated offence, much less on his own.