KALPESH ISHWARDAS SANGHAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the applicant and the learned Counsel appearing for respondent No.2.

(2.) RULE .

(3.) APPLICANT is challenging the order dated 23/2/2005 passed by the Judicial Magistrate, First Class, 7th Court, Pune who was pleased to issue search warrant under section 97 of the Criminal Procedure Code against him with a direction to produce his son Dhanvin who is three and half years old in the Trial Court on 3/3/2005. This order was passed on the application filed by respondent No.2 who is the wife of the applicant and which order was confirmed by the 4th Additional Sessions Judge, Pune by his order dated 16/3/2005.