SUNIL DATTATRAYA MALI Vs. MANISHA LALCHAND MAHAJAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of both the parties and heard them finally.

(2.) By the present Petition under Article 227 of the Constitution of India, the Petitioner has challenged the order dtd. 28/2/2018, passed by the learned Judicial Magistrate First Class, Jalgaon, in Criminal Misc. Application No. 42 of 2019, whereby the prayer of the Petitioner to issue direction to the Police Station Officer, City Police Station, Jalgaon to register an F.I.R./to conduct investigation came to be turned down and directed to register the complaint under Sec. 200 of Cr.P.C.

(3.) Heard at length Mr. Rajendrraa Deshmukh, the learned Senior Counsel for the Petitioner, Mr. Harshal Prakash Randhir, the learned Advocate for Respondent No.1 and Ms. Ashlesha S. Deshmukh, the learned APP for Respondent No.2 State.