SAKHARAM DAGDUJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has impugned the order of the learned Judicial Magistrate First Class, Aurangabad, dtd. 1/10/2016, passed in Criminal M.A. No.1341 of 2016 on the application/complaint under Sec. 156(3) and 200 of the Criminal Procedure Code.

(3.) The Trial Court recorded the finding that there was no material to believe that the offence under Sec. 307 of the Indian Penal Code is made out. The Revisional Court also dismissed the revision by the order dtd. 4/7/2018 in Criminal Revision No.222 of 2016.