MOHD RAZA HASAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Matter is taken up for hearing with consent of learned Advocate.

(2.) Heard Mr. Rajnish Vyas, Advocate for petitioner, Mr. Mehroz Pathan, APP for the respondent no.1 and Mr. A.M. Rizwy, Advocate for the respondent no2.

(3.) The petitioner questioned the order dated 27.07.2010 passed by the learned Judicial Magistrate First Class, Court No.6, Nagpur in Summary Criminal Complaint No.5314/2008. The following order passed by learned Trial Court is as under: