SHAIKH NOOR SHAIKH NANHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Adv. Mr. A.S. Lomte for the petitioner, learned APP Mr. N.R. Shaikh for respondent no.1, and Adv. Mr. S.S. Rathi for respondent no.2. Nobody for respondent nos.3 to 5, though served. Learned Advocates for respondent no.6 absent.

(2.) RULE . Rule made returnable forthwith. With the consent of learned Advocates of parties, taken up for final hearing at the stage of admission itself.

(3.) BY the present petition filed by the petitioner (original accused no.4), under Articles 226 and 227 of the Constitution of India, he has prayed that the order dated 20th January 2012, passed below Exhibit 125 in Regular Criminal Case No. 65/2000, by the learned Judicial Magistrate (F.C.), Jintur, be quashed and set aside.