IQBALUDDIN ZIAUDDIN PIRZADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) RULE . Rule made returnable heard forthwith with the consent of the parties.

(3.) THIS Criminal Writ Petition, under Article 227 of the Constitution of India, takes an exception to the Order dated 19.01.2015 passed by the Sub -Divisional Magistrate, Jalgaon Division, Jalgaon, against the petitioner in Ext. Case/S.R./No./21/2014 under Section 56 (1) (b) and Section 59 of the Bombay Police Act, 1951.