ANIL Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard. Mr. A.M. Sudame, learned counsel for the applicants, Mr. A.K. Bangadkar, learned Additional Public Prosecutor for the respondent No. 1/State, who submits that an appropriate order may be passed in the matter and Mr. V.S. Kukday, learned counsel for the Respondent No. 2. Admit.

(2.) Heard finally by consent.

(3.) By this application, the applicants are challenging the order passed by Sub-Divisional Magistrate, Wani on 10.6.2013. Section 145 proceedings, being Criminal Case No. 4/2012 and order passed by the Additional Sessions Judge, Pandharkawada on 27.8.2013 in Criminal Revision No. 16/2013, thereby partly confirming the order of Sub-Divisional Magistrate, Wani. The first objection of learned counsel for the applicant is that it is the mandatory requirement of Section 145(1) Cr.P.C. that a reasoned preliminary order is passed and in this case, no such reasoned order has been passed.