SAU. RANJANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board toady. Taken on board. Heard finally by consent of learned counsel for the parties.

(2.) This application questions the legality and correctness or otherwise of the order dtd. 4/1/2016 passed by the Court of Judicial Magistrate First Class, Malegaon, Dist. Washim thereby directing the concerned police station to investigate the cognizable offences disclosed by the application filed under Sec. 156(3) of the Code of Criminal Procedure (for short "Cr.P.C."). This application also challenges the judgment and order passed in Criminal Revision No.32/2014, which was filed by non-applicant No.3 against the order passed by the learned Magistrate directing application of non-applicant No.3 to be put up for verification on the next date.

(3.) The applicants and non-applicant No.3 are close relatives but several disputes, according to the applicants, are going on between them. The applicants contend that as an offshoot of those disputes and with some oblique motive, non-applicant No.3 filed an application under Sec. 156(3) of the Cr.P.C. making several allegations against the applicants contending that offences punishable under Ss. 77, 81, 82 and 83 of the Maharashtra Prohibition Act were committed by the applicants. The applicants say that these allegations basically pertain to the alleged violation of the conditions of liquor licence run by the applicants and these allegations have been made by non-applicant No.3 with a view to see that their liquor licence is cancelled by the authorities.