VILAS MADHAVARAO MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) The petitioner is invoking the powers of this Court under Articles 226 and 227 of the Constitution of India in assailing the concurrent orders of the two Courts below, refusing his request to direct an investigation under Sec. 156 (3) of the Code of Criminal Procedure ("Cr.P.C.", for short).