GIRDHARI RAMCHANDRA BHAGWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of learned counsel for the parties, this petition is heard finally at the stage of admission. By this Writ Petition, the petitioner seeks the following reliefs:-

(2.) In so far as Prayer [1] is concerned, learned Adv. Mr. Vyas for the petitioner submits that he is not pressing the said relief, inasmuch as reply filed on behalf of respondents discloses that the charge-sheet has already been filed in the matter. However, Mr. Vyas submits that Prayer [2] be granted to the petitioner considering the facts and circumstances of the case.

(3.) Main grievance made by the petitioner in this petition is that he has been illegally dispossessed from the premises held by him on lease from 1985 with one Mr. Bhaskar Marotrao Deogade, who expired in 2011. According to the petitioner, he was illegally dispossessed in the intervening night between 5th and 6th October, 2012, and although he approached the respondent No. 4 on 6th itself, the respondent No. 4 refused to register First Information Report. As such on 8th October, 2012, the petitioner lodged a report in writing against five accused, alleging dispossession by the legal representatives of original landlord and sought registration of First Information Report.