HARRY INDER DHAUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard fnally by consent of the learned Counsel for the parties.

(3.) These criminal writ petitions challenge the same order dtd. 23/8/2021 passed by Judicial Magistrate First Class (for short "the learned Magistrate"), Court No. 1, Nagpur directing to carry out investigation under sec. 156(3) of the Criminal Procedure Code, 1973 (for short "the Cr.P.C.").