VINAYAK SADASHIV PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent rule is made returnable forthwith.

(2.) AS the common point is involved in all these applications, all the applications are disposed of by way of common judgment.

(3.) IN this criminal application, the applicant who is a Police Head Constable, in-charge of Malkhana seeks to quash and set aside the order passed by the Chief Judicial Magistrate, Nagpur dated 3-4-2000 refusing discharge on the ground of non obtaining of sanction under section 197 Cri. P. C. as well as the order of the Revisional Court dated 4-8-2000 rejecting the revision against the aforesaid order of the Chief Judicial Magistrate, Nagpur.