STATE OF MAHARASHTRA Vs. AMIT SURENDRA MITTAL

JUDGEMENT

(1.) The present appeal is fled by the State of Maharashtra (original complainant) under Sec. 378 of the Code of Criminal Procedure, 1973 against the order dtd. 3/2/2006 passed by the Learned Metropolitan Magistrate, 39th Court, Vile Parle, Mumbai acquitting Respondent (original accused) of the offence under Sec. 53(1) of The Maharashtra Regional and Town Planning Act, 1966 ('MRTP Act').

(2.) Narrative of Events:

(3.) Proceedings before the Court of Metropolitan Magistrate: