NARAYAN PRASAD GOENKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the respondents to register an FIR on the basis of the complaint made by the petitioner as against the Government Officials and Bureaucrats.

(2.) It appears that the petitioner had filed a private complaint as against certain Government Officials / Bureaucrats in the Court of the learned Metropolitan Magistrate, 17 th Court, Borivali, Mumbai. It appears that the learned Magistrate passed an order under Sec. 156(3) of the Criminal Procedure Code, pursuant to which, MECR No. 91 of 2015 was registered with the Samata Nagar Police Station, Kandivali, Mumbai. It appears that subsequently, the said MECR was transferred to EOW, Mumbai, and was renumbered as MECR No. 44 of 2015.

(3.) Today, learned Counsel for the petitioner, has tendered a rejoinder affidavit of the petitioner to the affidavit-in-reply of Mr. Bhalerao. The same is taken on record.