BRAMHADEV R DUBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admitted.

(2.) Heard finally.

(3.) The present petition is filed by the accused No. 2 in Criminal Case No. 94 of 2006 pending in the Court of Judicial Magistrate First Class, Kankavali, District Sindhudurg. There are in all three accused in the said case. The petitioner is a practising lawyer and has also been appointed as Notary Public under the Notaries Act, 1952. The accused No. 1 Jagdish Yashwant Dalvi is brother of the complainant. Accused No. 3 Dnyaneshwar Vasant Kale is a practicing Advocate. Accused Nos. 2 and 3 both are practising at Mumbai and as already stated, the accused No. 2/petitioner has also been appointed as Notary Public.