GANGADHAR VITHOBAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule is made returnable forthwith. Heard by consent.

(2.) The petitioner had filed a case in the Court of Judicial Magistrate First Class for direction to register the offence. The direction under section 156(3) of the Code of Criminal Procedure was issued. Based thereon Crime No. 4 of 2007 for offence punishable under sections 120, 405, 406, 468, 469, 201, 474 read with sec. 34 of the Indian Penal Code at Kadim Jalna Police Station was registered.

(3.) The text of first information report runs at considerable length. Substance of the first information report is narrated in the body of present writ petition in para no. 2 which reads as follows :-