NASIR MEHBOOB SAYYAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On the last date we had put the parties to notice that the petition will be heard finally at the admission stage.

(2.) By this writ petition under Article 226 of the Constitution of India, the challenge is to the proceedings initiated against the petitioner under Chapter VIII of the Code of Criminal Procedure,1973 (hereinafter referred to as the said Code). A grievance is also made in this petition that the petitioner was forced to deposit his licensed weapon with the police.

(3.) The learned senior counsel for the petitioner has invited our attention to material averments in the petition.