PRABHAKAR BHAUSAHEB BHAMBARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant, who is a suspended Police Constable, has put- forth prayer clauses "B" and "C" as under :-

(2.) We have considered the strenuous submissions of the learned Advocate for the applicant and the learned Prosecutor. With their assistance, we have gone through the F.I.R. and the application paper book.

(3.) The F.I.R. filed by the second respondent indicates that the present applicant, who was involved in a controversy, which is subject matter of criminal proceedings, was suspended. He was blaming the Police Inspector Mr.Vikas Wagh as being the mastermind behind his suspension. The applicant had filed certain complaints against Mr. Wagh. He was, therefore, forcing respondent no.2 to file a complaint against Mr.Wagh and make such allegations against him that would expose him to face disciplinary action. Respondent No.2 claims to have refused to lodge such a complaint.