MAROTI Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By the consent of the learned counsel for the Applicant, and the learned A.P.P. for respondent Nos. 1 to 3 State, the present Criminal Revision Application is taken up for final hearing.

(2.) Heard Mr. Sk.S.A.R. Ahmed holding for Mr. A.S.Golegaonkar, the learned counsel for the applicant and Mr. V.P.Kadam, the learned A.P.P. for respondent Nos. 1 to 3 State.

(3.) The applicant/original first informant questions the correctness and propriety of the Order dated 24/06/2002 passed by the learned Judicial Magistrate First Class, Kandhar, district Nanded in First Information Report [hereinafter referred as 'F.I.R.' for brevity] bearing No. 159/2000 discharging the accused persons, who were named in the said F.I.R.